Rajdeo Choudhary & Others vs The State Of Jharkhand
2024 Latest Caselaw 10245 Jhar

Jharkhand High Court

Rajdeo Choudhary & Others vs The State Of Jharkhand on 29 October, 2024

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr. Appeal (SJ) No. 425 of 2006

Rajdeo Choudhary & Others             ..... Appellants
                       Versus
The State of Jharkhand                ..... Respondent
                        ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Appellants : Mr. Anurag Kashyap, Advocate.

Mr. Pankaj Kumar, Advocate. For the State : Mrs. Nehala Sharmin, A.P.P.

---------

th Order No. 05/Dated: 29 October, 2024

1. Heard, learned counsel for the appellants as well as learned

APP for the State.

2. It is reported that appellant nos. 1 and 2 have been died and up

till now, no substitution application has been filed.

3. Therefore, appeal against the appellant nos. 1 and 2 are

abated.

4. Heard the argument of learned counsel for the appellants as

well as learned counsel for the State in respect of appellant

nos. 3 and 4.

5. Judgment is reserved.

(Pradeep Kumar Srivastava, J.) Simran/