Sanjeev Kumar Dubey vs The State Of Jharkhand And Another .... ...
2023 Latest Caselaw 4300 Jhar

Jharkhand High Court

Sanjeev Kumar Dubey vs The State Of Jharkhand And Another .... ... on 28 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Rev. No.1234 of 2022

        Sanjeev Kumar Dubey                                    .....   ... Petitioner
                                   Versus
        The State of Jharkhand and another                       .... .... Opposite Parties
                                      --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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        For the Petitioner                     : Mr. Sameer Ranjan, Advocate
        For the State                          : None
        For the OP No.2                        : Mr. Kumar Harsh, Advocate
                                                  Mr. Suraj Kishore Prasad, Advocate

                                             --------

05/28.11.2023          Learned counsel for the petitioner and learned counsel for the

opposite party no.2 are present. No one appears on behalf of State.

I.A. No. 11404 of 2022

2. Learned counsel for the petitioner has submitted that he has filed the application for exemption to surrender before the court below in compliance of judgment of conviction and sentence passed by the trial court which has been affirmed by the appellate court. The only ground is that the impugned judgment of conviction and sentence passed by both the court below are bad in the eye of law being not appreciated in proper perspective.

3. Learned counsel for the op no. 2 opposed the same, the plea raised for exemption to surrender before the court below is found not sustainable.

4. Accordingly, the prayer for the release is hereby refused. I.A. No. 11404 of 2022 is dismissed.

5. The petitioner is directed to adduce the surrender certificate on or before date fixed.

6. List on 19.12.2023.

(Subhash Chand, J.) RKM