Vijay Choudhary @ Chhotu Choudhary vs The State Of Jharkhand
2024 Latest Caselaw 5 Jhar

Jharkhand High Court

Vijay Choudhary @ Chhotu Choudhary vs The State Of Jharkhand on 2 January, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Criminal Appellate Jurisdiction)
                       Cr. Appeal(DB) No. 468 of 2018
         Vijay Choudhary @ Chhotu Choudhary               ... Appellant
                                - Versus -
         The State of Jharkhand                       ... ... Respondent
                                   WITH
                         Cr. Appeal(DB) No. 222 of 2018
         Raju Sao                                             ... Appellant
                                     - Versus -
         The State of Jharkhand                           ... ... Respondent
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CORAM: - HON'BLE MR. JUSTICE RATNAKER BHENGRA HON'BLE MR. JUSTICE AMBUJ NATH

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For the Appellant(s) : Mr. Arwind Kumar, Advocate : Mr. Sanjay Kumar, Advocate : Ms. Nalini Jha, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P.

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Order No.12/Dated: 02.01.2024 Heard in part.

Learned counsel for the appellant(s) seeks time to advance further argument and cite judgments in this case.

Prayer is allowed.

In view of above, put up these cases on 09.01.2024.

(Ratnaker Bhengra, J.)

(Ambuj Nath, J.) Jay-Saurabh/-