Suleman Ansari vs The State Of Jharkhand
2021 Latest Caselaw 2381 Jhar

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

                    Criminal Appeal (DB) No. 830 of 2010

Suleman Ansari                                                        ......Appellant
                                            Versus
The State of Jharkhand                                               ... Respondent
                                     with
                    Criminal Appeal (DB) No. 262 of 2010

Atabul @ Tabla @ Tabul Ansari and Anr.                              .....Appellants
                                   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(s) : Mr. S.P. Roy, Advocate [In Cr. Appeal (DB) No. 830 of 2010] Mr. Amit Kumar Das, Advocate [In Cr. Appeal (DB) No. 262 of 2010] For the State : Mr. Vineet Kumar Vashistha, APP [In Cr. Appeal (DB) No. 830 of 2010] Mrs. Nehala Sharmin, APP [In Cr. Appeal (DB) No. 262 of 2010]

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th Order No. 13/ Dated: 15 July, 2021 Heard Mr. Vineet Kumar Vashistha and Mrs. Nehala Sharmin, the learned APPs for the State.

Mr. S.P. Roy and Mr. Amit Kumar Das, the learned counsels for the appellants have joined in rejoinder.

Arguments completed.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RKM