Deepak Bhattacharjee @ vs The State Of Jharkhand
2023 Latest Caselaw 959 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No. 42 of 2023
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Deepak Bhattacharjee @ Deepak Bhattacharya ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Rajesh Kumar, Advocate For the State : Mr. Sunil Kr. Dubey, Addl.P.P.

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Order No. 03: Dated: 27th February, 2023 Heard the learned counsels for the parties. Learned court below is directed to send a report with respect to the custody period of the petitioner Deepak Bhattacharjee @ Deepak Bhattacharya in connection with G.R. Case No. 2086 of 2014 arising out of Mango (M.G.M.) P.S. Case No. 357 of 2014, Trial No. 02 of 2022 in view of the fact that it appears that the petitioner was in jail from the date of pronouncement of judgment and he is in custody since a long period of time and also in view of the submission that this petitioner is already served the sentence as awarded by the learned court below in this case.

Let the report be received within four weeks. Put up this case after receipt of the report, i.e. on 05.04.2023.

(Navneet Kumar, J.) MM