Anuj Chouhan & Others vs The State Of Jharkhand
2026 Latest Caselaw 1904 Jhar

Jharkhand High Court

Anuj Chouhan & Others vs The State Of Jharkhand on 13 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No. 1308 of 2003
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Anuj Chouhan & Others ... ... Appellants Versus The State of Jharkhand ... ... Respondent With Criminal Appeal (D.B.) No. 1347 of 2003 With Criminal Appeal (D.B.) No. 1373 of 2003 With Criminal Appeal (D.B.) No. 1375 of 2003 With Criminal Appeal (D.B.) No. 1571 of 2003 With Criminal Appeal (D.B.) No. 540 of 2004

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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. A. K. Sahani, Advocate (in Cr. Appeal DB No. 540 of 2004) : Mr. Sahil, Advocate (in Cr. Appeal DB No. 1571 of 2003) For the Respondent : Special P.P.

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12/13.03.2026 These cases are being adjourned time and again and lastly the case was adjourned on account of non-appearance of the learned counsel for some of the appellants.

Today, Mr. A. K. Sahani and Mr. Sahil has put in appearance in Cr. Appeal (DB) Nos. 540 of 2004 and 1571 of 2003 respectively, but none of the counsels with respect to the other appellants are present.

We therefore, adjourn this matter to be listed on 07.04.2026 at 12:00 noon.

Let a copy of this order be served upon the learned counsels for the respective parties.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) R. Shekhar Cp 1