Raghunath Pradhan vs The State Of Jharkhand & Ors
2023 Latest Caselaw 1856 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Appellate Jurisdiction)
                Acquittal Appeal No. 29 of 2018
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Raghunath Pradhan ... Appellant Versus The State of Jharkhand & Ors. ... Respondents

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

For the Appellant : Mr. R. C. P. Sah, Advocate For the State : Mr. Vineet Kumar Vashistha, Spl. PP For the Resp. Nos. 2 to 4: Mrs. Vani Kumari, Advocate

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Order No. 9 /Dated: 1st May 2023 Mrs. Vani Kumari, the learned counsel appears for the respondent nos. 2 to 4 and seeks adjournment.

On instructions, the learned counsel for the respondent nos. 2 to 4 makes a statement in the Court that against the judgment of conviction passed in Sessions Trial No. 93 of 2013, these respondents have not preferred any criminal appeal/revision.

On request, post this matter on 3rd May 2023.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Amit