Santosh Paswan vs The State Of Jharkhand
2023 Latest Caselaw 1113 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Criminal Appellate Jurisdiction)
                Criminal Appeal (DB) No. 889 of 2016
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Santosh Paswan ... Appellant

Versus The State of Jharkhand ... Respondent With Criminal Appeal (DB) No. 928 of 2016 Nitish Vatsh @ Nitin Vatsh ... Appellant

Versus The State of Jharkhand ... Respondent With Criminal Appeal (DB) No. 1051 of 2016 Santosh Kumar Singh @ Santosh Singh ... Appellant

Versus The State of Jharkhand ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant(s) : Mr. Amarendra Kumar, Advocate [In Criminal Appeal (DB) No.889 of 2016] Mr. Ankur Anand, Advocate [In Criminal Appeal (DB) No.928 of 2016] Mr. Rakesh Kumar, Advocate [In Criminal Appeal (DB) No.1051 of 2016] For the State : Mrs. Priya Shreshtha, Spl. PP [In all cases]

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Order No.13/Dated: 14th March 2023

The learned counsels appearing for the appellants in this batch of criminal appeals is seeking adjournment by one week on the ground that these matters have come on Board for hearing after a long gap.

Mrs. Priya Shreshtha, the learned Spl. PP appears for the State.

Post these matters under the heading "Final Disposal" on 11th April 2023.

Before the next date of hearing, the learned Spl. PP and the learned counsels for the appellants shall file written 2 Criminal Appeal (DB) No. 889 of 2016 & analogous cases

submissions along with chart prepared on the basis of the witnesses produced during the sessions trial and compilation of judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Amit