Nand Kishore Turi vs The State Of Jharkhand
2021 Latest Caselaw 2084 Jhar

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

                          Cr. Appeal (DB) No. 341 of 2017
                                         With
                          Cr. Appeal (DB) No. 245 of 2017
Nand Kishore Turi                                                    ...      ... Appellant
                                                           [In Cr. A.(DB) No. 341 of 2017]
Rauki @ Shatrughan Sao @ Rocky @ Shatrughan Sao                      ...      ... Appellant
                                                           [In Cr. A.(DB) No. 245 of 2017]
                                         Versus
The State of Jharkhand                                           ...       .... Respondent
                                                                           [In both cases]
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(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Arwind Kumar, Advocate [In Cr. A.(DB) No. 341 of 2017] Mr. Vijay Kumar Roy, Advocate [In Cr. A.(DB) No. 245 of 2017] For the State : Mr. Manoj Kumar Mishra, APP [In both cases]

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th Order No. 14/Dated: 28 June, 2021 Mr. Manoj Kumar Mishra, the learned APP has concluded his arguments and the learned counsels appearing for the appellants have addressed the Court in rejoinder.

Judgment reserved.

(Shree Chandrashekhar, J.)

Sharda/SB/Nibha (Ratnaker Bhengra, J.)