Sahjamal Ansari vs The State Of Jharkhand
2021 Latest Caselaw 221 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Criminal Appeal (SJ) No. 575 of 2006
                                          ....

Sahjamal Ansari .... Appellant Versus The State of Jharkhand .... Respondent ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Appellants : Mr. Rajeeva Sharma, Sr. Adv.

Mr. Darshan Singh, Adv.

For the State : Mr. Shekhar Sinha, A.P.P.

....

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

10/15.01.2021 Heard learned counsel for the appellant and learned counsel for the State.

Order is reserved.

Put up this on 22.01.2021 under the heading "For Judgment".

(Rajesh Kumar, J.) Shahid/