Vikash Baraik vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 4804 Jhar

Jharkhand High Court

Vikash Baraik vs The State Of Jharkhand ... ... Opposite ... on 2 May, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               Cr. Revision No. 372 of 2019

        Vikash Baraik                                          ...     ...      Petitioner
                                           Versus
        The State of Jharkhand                          ...      ...     Opposite Party

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Kripa Shankar Nanda, Advocate For the Opposite Party : Mr. Tarun Kumar , APP

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nd 07/02 May 2024

1. Heard the learned counsel for the parties at length.

2. Learned counsel for the parties have undertaken to file short synopsis of arguments on the basis of the arguments which has been advanced during the court proceedings and also file judgments on which they seek to rely upon by Monday.

3. Learned counsel for the petitioner submits that without prejudice to the arguments on merits, the petitioner does not have any criminal antecedent and he has remained in custody for a period of about 22 months and, therefore, the facts and circumstances of the case calls for modification of the sentence.

4. Post this case for judgment on 22.07.2024.

(Anubha Rawat Choudhary, J.) Aditi