Unknown vs The State Of Jharkhand Es
2021 Latest Caselaw 1404 Jhar

Citation : 2021 Latest Caselaw 1404 Jhar
Judgement Date : 18 March, 2021

Jharkhand High Court

Unknown vs The State Of Jharkhand Es on 18 March, 2021

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

Cr Appeal YB Ne, 1913 of ZG
Wah

ir Apoeal (OR) No. S46 of 2016
Wah

Cr Appeal (OR) No. 737 of 2016
Wh

t's Appeal CDR} No. 738 of B16

   
 
 

Hin es . Appeal ( DR) Mo. S46 of

 

lin Cr Apseal (DB) Ne."

 

{in Cr Appeal (DB) Na. 738 of

The State of Jharkhand es Respondent

lin all cases! (Through WC CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHERH AR HON BLE MR. JUSTICE RATNAKER BHENGRA

For the Appedlantis} > Mr. AWK kamar, Advocate Ur ADB) N Mr, {

TAR Nt POPS af PATS!

Vir, Gaurav, Advocate

Hn Or A, (DB) ) Now S46 of Zf

Cr, AB)N No. 238 of 2OLO] is Ne stale Sharm in, APP

For the Respondent

Grder Nolo Dateds 1s" March, 2021

Hoard Mr. Alit Kumar and Mr. Gaurav , the learned counsels for

State Is represented by Mrs, Priva Shreshtha, the learned SpLPP; Mr Ek Appu and Mrs. Nehala Sharmin, the learned APPs. Arguments heard, coven

-- fyi ie Judgment reserved, (Shree Chandrashekhay, J) Ndi (Ratnsker Bhengra, 1)