Vikash Modi @ Adarsh Kumar vs The State Of Jharkhand
2024 Latest Caselaw 9358 Jhar

Jharkhand High Court

Vikash Modi @ Adarsh Kumar vs The State Of Jharkhand on 19 September, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cr. Appeal (S.J.) No. 399 of 2024

                       Vikash Modi @ Adarsh Kumar
                                                                 ...     ...      Appellant
                                             Versus
                       The State of Jharkhand     ...          ...       Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Baibhav Gahlaut, Advocate For the Respondent : Mr. Rakesh Kr. Sinha, APP

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02/19.09.2024 The matter has been mentioned before this Court as the concerned court is not available today.

2. The learned counsel for the appellant submits that arising out of the same judgment Criminal Appeal (S.J.) No.789 of 2023 has been filed in which the records have already been called for. He submits that this matter be tagged along with Criminal Appeal (S.J.) No.789 of 2023.

3. The learned counsel for the State has no objection to the aforesaid prayer made.

4. Let this Criminal Appeal (S.J) No.399 of 2024 be tagged with Criminal Appeal No.789 of 2023.

5. It will be open to the petitioner to mention the case before the concerned court for the purposes of taking up the interlocutory applications.

(Anubha Rawat Choudhary, J.) Saurav/-