Suleman Marandi And Others vs The State Of Jharkhand
2021 Latest Caselaw 1371 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Appellate Jurisdiction)
              Criminal Appeal (D.B.) No. 1168 of 2016


 Suleman Marandi and others                                ... 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 Appellants : Mr. Gautam Kumar, Advocate For the State : Mrs. Priya Shreshtha, Spl.PP

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Order No.25/Dated: 17th March, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (D.B.) No. 1168 of 2016 is allowed qua the appellant no. 3 namely, Ishwar Marandi in the terms indicated in the judgment.

A copy of the signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Tanuj/RKM