Jharkhand High Court
Sk. Samjad Ali @ Samjed Aali vs The State Of Jharkhand on 28 November, 2022
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (S.J.) No.561 of 2022
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Sk. Samjad Ali @ Samjed Aali .... .... Appellant Versus The State of Jharkhand .... .... Respondent
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant : None
For the State : Mr. Manoj Kr. Mishra, A.P.P.
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05/Dated: 28 November, 2022
1. Nobody appears on behalf of the appellant. Counsel for the State is present.
2. Vide order dated 01.11.2022, the sentence of the appellant has been suspended on the condition that the appellant has served three years of the sentence but from perusal of the report submitted by the court below, it appears that the appellant has not completed three years of sentence.
3. In view of above facts, the order of suspension passed on 01.11.2022 is, hereby, recalled.
(Rajesh Kumar, J.) Amar/-