Budhram Tiriya @ Lala Tiriya And Others vs The State Of Jharkhand
2026 Latest Caselaw 1542 Jhar

Jharkhand High Court

Budhram Tiriya @ Lala Tiriya And Others vs The State Of Jharkhand on 26 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                         Cr. Appeal (DB) No. 1112 of 2024
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Budhram Tiriya @ Lala Tiriya and others ... ... Appellants Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant(s) : Mr. Atanu Banerjee, Advocate For the Respondent : Mrs. Kumari Rashmi, APP

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th Order No.08/Dated: 26 February, 2026

I.A. No. 17012 of 2025

1. The instant interlocutory application has been filed on behalf of appellant no.1, namely, Budhram Tiriya for suspension of sentence passed by the learned Additional Sessions Judge-II, Chaibasa in Sessions Trial No. 110 of 2021.

2. After some arguments the learned counsel appearing on behalf of the appellant has submitted that he does not want to press the instant interlocutory application.

3. Accordingly, the present interlocutory application stands dismissed as not pressed.

Cr. Appeal (DB) No. 1112 of 2024

4. So far as paragraph no.14 of the order dated 07.02.2025, a report be called for from the learned Member Secretary, JHALSA to be placed in the administrative side.

5. List this case on 9th March, 2026.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad,J.) Date: 26th February, 2026 KNR/