Gyas Ali Ansari @ Vilash Ansari vs The State Of Jharkhand
2021 Latest Caselaw 2717 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Criminal Appellate Jurisdiction)

                           Criminal Appeal (DB) No. 497 of 2017

Gyas Ali Ansari @ Vilash Ansari                                      ... ... Appellant
                                           Versus
The State of Jharkhand                                               .. ..... Respondent
                                           ------

(Through V.C.)

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Purnendu Kumar Jha, Advocate For the Respondent(s) : Mr. Ravi Prakash, Spl.PP

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th Order No. 13/Dated: 4 August, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 497 of 2017 is dismissed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

/Sharda/SB/Madhav (Ratnaker Bhengra, J.)