Manoj Mian @ Asgar Ali Ansari Aged About ... vs The State Of Jharkhand
2024 Latest Caselaw 9886 Jhar

Jharkhand High Court

Manoj Mian @ Asgar Ali Ansari Aged About ... vs The State Of Jharkhand on 4 October, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Revision No. 1021 of 2024
          Manoj Mian @ Asgar Ali Ansari aged about 47 years, Son of Alijan
          Mian, Resident of Village- Dhab, P.O-Dhab, P.S. Chandwara District-
          Koderma, Jharkhand                                 ...... Petitioner
                                  Versus
          1. The State of Jharkhand
          2. Binod Ram, Son of Late Nanhu Ram, Resident of Village- Mahugai,
             P.O. and P.S.- Chandwara, District-Koderma
                                                                ......Opposite parties
                                     ----------

CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

-----

For the Petitioner : Mr. Kumar Amit, Advocate For the State : Mr. Fahad Alam, APP .....

Order No.02/ Dated:04.10.2024 The criminal Revision has only been moved with the prayer against the conviction and sentence. As far as the judgment is concerned, it is submitted herein Court today that the petitioner is in custody but there is no prayer to the fact regarding suspension of his sentence. In view of that he is directed to file an IA for suspension of sentence.

Accordingly, put up this case on 15th October 2024

(Ratnaker Bhengra, J.) R.K/Nishant