Madan Bharti And Others vs The State Of Jharkhand
2021 Latest Caselaw 1249 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. A. (SJ) No. 359 of 2010
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Madan Bharti and others ..... Appellants Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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For the Appellants : Mr. Rajeev Kumar, Advocate For the State : Mrs. Vandana Bharti,APP

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08/Dated: 12/03/2021 When the appeal is called out, Mr. Rajeev Kumar, the learned counsel for the appellants and Mrs. Vandana Bharti, the learned APP have appeared.

After brief arguments it is submitted by Mr. Rajeev Kumar that a counter- case appeal which is result of the counter case filed by the informant is also running in the cause-list pertaining to this Court itself which is numbered as Cr. Appeal (SJ) No. 345 of 2010.

Learned counsel for the State is directed to file custody report of all the appellants in Cr. Appeal (SJ) No. 359 of 2010.

Office is directed to translate the copy of the impugned judgment by the next date of hearing.

Put up this case along with Cr. Appeal (SJ) No. 345 of 2010 on 23.04.2021.

( Ratnaker Bhengra, J.) S.B./Nibha