Madan Bharti And Others vs The State Of Jharkhand
2021 Latest Caselaw 4218 Jhar

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

                            Cr. Appeal (SJ) No. 359 of 2010
                                       With
                            Cr. Appeal (SJ) No. 345 of 2010

              Madan Bharti and others                                          ...    ... Appellants
                                                                    [In Cr.A. (SJ) No. 359 of 2010]
              Ashish Bharti and others                                         ...     ... Appellants
                                                                     [In Cr.A. (SJ) No. 345 of 2010]

                                                    Versus
              The State of Jharkhand                                       ...       .... Respondent
                                                      --------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Rajiv Kumar, Advocate Mr. Naiyer Eqbal, Advocate [In Cr.A. (SJ) No. 359 of 2010] Mr. A.K.Kashyap, Sr. Advcoate Mr. Anurag Kashyap, Advocate [In Cr.A. (SJ) No. 345 of 2010] For the State : Mrs. Vandana Bharti, APP [In Cr.A. (SJ) No. 359 of 2010] Ms. Anuradha Sahay, APP [In Cr.A. (SJ) No. 345 of 2010]

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Order No. 10/Dated: 16.11. 2021 Heard both the parties. Judgment reserved.

(Ratnaker Bhengra, J.)

Madhav