Md. Islam vs The State Of Jharkhand
2021 Latest Caselaw 4778 Jhar

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

                    Criminal Appeal (DB) No. 178 of 2015

Md. Islam                                                       ....Appellant

                                   Versus
The State of Jharkhand                                        .....Respondent
                                    ..........

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

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For the Appellant : Mr. Arwind Kumar, Advocate For the State : Mrs. Priya Shreshtha, Spl.PP

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Order No. /Dated: 13th December 2021

Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 178 of 2015 is dismissed in the terms indicated in the judgment.

The signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Tanuj/-