Ayodhya Mandal And Another vs The State Of Jharkhand
2021 Latest Caselaw 4445 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Cr. A.(SJ) No. 442 of 2010
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Ayodhya Mandal and another ..... 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. Onkar Nath Tiwari, Advocate For the Respondent : Mrs. Niki Sinha, APP

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11/Dated: 26/11/2021 Heard Mr. Onkar Nath Tiwari, the learned counsel for the appellants and Mrs. Niki Sinha, the learned counsel for the State.

Judgment reserved

( Ratnaker Bhengra, J.) Sharda/Madhav/-