Jharkhand High Court
Tribhuwan Yadav And Anr vs The State Of Jharkhand And Anr on 24 March, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (S.J.) No.440 of 2017
1.Tribhuwan Yadav @ Tribhuwan Kumar Yadav
2. Ayodhya Yadav @ Ramayodhya Rai ...... Appellants Versus The State of Jharkhand & Anr. ...... Opposite Parties CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH For the Appellants : Mr. Sanjeev Thakur, Advocate For the State : APP 03/Dated: 24/03/2017 This criminal appeal has been filed on behalf of the appellants under section 14(A) of the SC/ST (POA) Amended Act being aggrieved and dissatisfied with the order dated 13.02.2017 passed by the learned Additional Sessions Judge1, Bokaro in A.B.P. No. 72 of 2017 in connection with Chas P.S. Case No. 157 of 2015, corresponding to G.R. No.762 of 2015 for the offence under sections 420, 323, 354, 342, 405, 386 of the I.P.C. and under sections 3(x) (xi) of SC/ST (POA) Act pending in the court of learned C.J.M, Bokaro.
Let notice be issued to the O.P. No. 2 under registered cover with A/D as well as by ordinary process for which requisites etc must be filed within 10 days.
List this case after eight weeks.
Till then no coercive step shall be taken against the appellants in connection with Chas P.S. Case No. 157 of 2015, corresponding to G.R. No.762 of 2015 pending in the court of learned C.J.M, Bokaro.
Satyarthi (Anant Bijay Singh, J.)