Kavita Devi @ Kavita Mandal vs The State Of Jharkhand
2023 Latest Caselaw 2425 Jhar

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (DB) No. 627 of 2023
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Kavita Devi @ Kavita Mandal .... ... Appellant Versus The State of Jharkhand ... ... Respondent with Criminal Appeal (DB) No. 199 of 2023 ......

Bhola Prasad Mandal .... ... 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. Sudhir Kumar Roy, Advocate [In Cr.A 627/23] Mr. Lalan Kumar Singh, Advocate, [In Cr.A. 199/23] For the Respondent : Mr. Vineet Kumar Vashistha, A.P.P.

[In Cr.A 627/23] Mr. Praful Jojo, APP [In Cr.A. 199/23]

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st Order No. 04/Dated 21 July, 2023

Criminal Appeal (DB) No. 627 of 2023

Heard learned counsel for the parties.

Admit.

Mr. Vineet Kumar Vashistha, learned A.P.P. waives

notice on behalf of respondent-State.

Call for the L.C.R.

Criminal Appeal (DB) No. 199 of 2023

The instant appeal arises out of judgment of

conviction dated 20.02.2023 and sentence dated

03.03.2023, which is also the subject matter of Cr. Appeal

(DB) No. 627 of 2023, which is admitted for hearing.

Admit.

Mr. Praful Jojo, learned A.P.P. waives notice on

behalf of respondent-State.

I.A. No. 4027 of 2023 in Cr. A. (DB) No. 199 of 2023

Prayer for bail shall be considered after receipt of

L.C.R.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Alankar/