Santosh Sah & Another vs The State Of Jharkhand
2024 Latest Caselaw 10288 Jhar

Jharkhand High Court

Santosh Sah & Another vs The State Of Jharkhand on 23 October, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Appeal (D.B.) No. 1276 of 2024
Santosh Sah & another                               --- --- Appellants

                                  Versus
The State of Jharkhand                                      --- --- Respondent
                                        .......

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR For the Appellant(s) : Mr. Anjani Kumar, Advocate Mr. Raja Ravi Shekhar Singh, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.

Order No.04/ Dated 23rd October, 2024

Admit

2. Call for the Lower Court Record

3. Learned A.P.P. waives notice on behalf of the State.

4. Learned counsel for the appellant has submitted that one criminal appeal being Cr. Appeal (DB) No. 1274 of 2024 is pending before this Court arising out of the same impugned judgment, which has been preferred by identically placed co-convict Manoj Yadav.

5. In view of submission made by learned counsel for the appellant, let the instant appeal be tagged along with Cr. Appeal (DB) No. 1274 of 2024.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) A.Mohanty