Saddam Ansari vs The State Of Jharkhand
2024 Latest Caselaw 471 Jhar

Jharkhand High Court

Saddam Ansari vs The State Of Jharkhand on 16 January, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (D.B.) No. 1178 of 2023
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Saddam Ansari ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mrs. Savita Kumari, Advocate.

Mr. Gautam Kumar, Advocate For the Respondent : Ms. Sushma Aind, Advocate.

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th Order No. 07/Dated 16 January, 2024

1. Mrs. Savita Kumari, learned counsel for the appellant, on

record, has submitted that the criminal case pertaining to the

instant appeal is pending for judgment and as such, on instruction,

she does not intend to press this appeal.

2. Accordingly, the instant appeal is dismissed as not

pressed and as such, disposed of.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Sunil/