Anwar Ansari vs The State Of Jharkhand
2021 Latest Caselaw 2379 Jhar

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

                    Criminal Appeal (DB) No. 902 of 2015
Anwar Ansari                                                       ......Appellant
                                         Versus
The State of Jharkhand                                            ... Respondent

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

(Through V.C.)

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

For the Appellant : Mr. Manoj Kumar Sah, Advocate For the State : Mrs. Nehala Sharmin, APP

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th Order No. 17/ Dated: 15 July, 2021 Mrs. Nehala Sharmin, the learned APP has argued on behalf of the State and Mr. Manoj Kumar Sah, the learned counsel for the appellant has made his submissions in rejoinder.

This criminal appeal was heard alongwith Criminal Appeal (DB) No. 830 of 2010 and Criminal Appeal (DB) No. 262 of 2010.

Arguments of both sides are concluded. Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

RKM