Pradeep Manjhi @ Yadav @ Pradeep ... vs The State Of Jharkhand
2021 Latest Caselaw 4827 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         (Criminal Appellate Jurisdiction)

                  Cr. Appeal (DB) No. 1116 of 2018
                              With
                  Cr. Appeal (DB) No. 1077 of 2018
                              With
                  Cr. Appeal (DB) No. 1395 of 2018
                              With
                  Cr. Appeal (DB) No. 574 of 2019

Pradeep Manjhi @ Yadav @ Pradeep Yadav                              ... ... Appellant
                                              [In Cr. Appeal (DB) No.1116 of 2018]
Raju Khan @ Firoz Khan                                              ... ... Appellant
                                              [In Cr. Appeal (DB) No. 1077 of 2018]
Pintu Kumar Sah                                                     ... ... Appellant
                                              [In Cr. Appeal (DB) No. 1395 of 2018]
Ashok Singh                                                         ... ... Appellant
                                               [In Cr. Appeal (DB) No. 574 of 2019]

                                        Versus
The State of Jharkhand                                                ... Respondent
                                                                        [In all cases]
                            ---------------

(Through V.C.)

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

For the Appellant(s) : Mr. A.K. Kashyap, Sr. Advocate [In Cr. Appeal (DB) No.1116 of 2018] Mr. Madan Prasad, Advocate [In Cr. Appeal (DB) No. 1077 of 2018] Mr. Ashok Kumar Sinha (4), Advocate [In Cr. Appeal (DB) No. 1395 of 2018] Md. Zaid Ahmed, Advocate [In Cr. Appeal (DB) No. 574 of 2019] For the State : Mrs. Priya Shrestha, Spl. PP

---------------

th Order No. 14/ Dated: 15 December 2021 Heard Sri A.K. Kashyap, the learned senior counsel appearing for the appellant in Cr. Appeal (DB) No.1116 of 2018; Mr. Madan Prasad, the learned counsel appearing for the appellant in Cr. Appeal (DB) No.1077 of 2018; Mr. Ashok Kumar Sinha (4), the learned counsel appearing for the appellant in Cr. Appeal (DB) No. 1395 of 2018; Md. Zaid Ahmed, the learned counsel appearing for the appellant in Cr. Appeal (DB) No. 574 of 2019, and; Mrs. Priya Shrestha, the learned Spl. PP.

2 Cr. Appeal (DB) Nos.1116 of 2018 and analogues matters

The learned counsels for the parties have concluded their arguments.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir/Amit