Md. Mustaq vs The State Of Jharkhand
2023 Latest Caselaw 2304 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (D.B.) No.644 of 2023

            Md. Mustaq                                          ........... Appellant
                                             Versus
           The State of Jharkhand                               .......Respondent.
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. K.S. Nanda, Advocate For the Res.-State : Mr. Vishwanath Roy, A.P.P.

---------------------------- th 02/Dated: 13 July, 2023

Heard the learned counsel for the parties. Admit.

Mr. Vishwanath Roy, learned A.P.P. appears and waives notice on behalf of the respondent.

Learned counsel for the appellant has submitted that the Cr. Appeal (D.B.) No.638 of 2023, in which the Lower Court Records have already been called for, arises out of the same impugned judgment and, as such, the instant appeal has been prayed to be listed along with the Cr. Appeal (D.B.) No.638 of 2023.

Accordingly, let this case be listed along with Cr. Appeal (D.B.) No.638 of 2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Rohit Pandey/-