Bickey Lohar vs The State Of Jharkhand
2021 Latest Caselaw 3232 Jhar

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

                         Cr. Appeal (DB) No. 9 of 2015
                                       with
                         Cr. Appeal (DB) No. 237 of 2014
                                       with
                         Cr. Appeal (DB) No. 367 of 2014
                                       with
                         Cr. Appeal (DB) No. 368 of 2014
                                       with
                         Cr. Appeal (DB) No. 584 of 2014
                                       with
                         Cr. Appeal (DB) No. 703 of 2014

Bickey Lohar                                                              ...       ... Appellant
                                                                    [In Cr. A. (DB) No. 9 of 2015]
Sanjay Sahu @ Bhakru                                                      ...      ... Appellant
                                                                   [In Cr. A. (DB) No. 237 of 2014]
Anirudh Kumar @ Bablu                                                      ...      ... Appellant
                                                                [In Cr. A. (DB) No. 367 of 2014]
Shyam Kumar Sahu @ Shyam Kumar @ Chhotu                                    ...      ... Appellant
                                                                [In Cr. A. (DB) No. 368 of 2014]
Rakesh Kumar Verma Chandrabansi @ Rakesh Chandrabansi @ Sunny
                                                        ... ... Appellant
                                                                [In Cr. A. (DB) No. 584 of 2014]
Mintu Kumar Singh                                                          ...      ... Appellant
                                                                [In Cr. A. (DB) No. 703 of 2014]
                                       Versus
The State of Jharkhand                                                ...       .... Respondent
                                                                               [In all cases]
                                      --------

(Through V.C.)

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Navin Kumar Jaiswal, Amicus [In Cr. A. (DB) No. 09 of 2015 & Cr. A. (DB) No. 367 of 2014] Mr. Abhay Kumar Chaturvedy, Advocate [Cr. A. (DB) No. 237 of 2014] Mr. Hadish Ansari, Advocate [In Cr. A. (DB) No. 237 of 2014] Mr. Indu Shekhar Gupta, Advocate [In Cr. A. (DB) No. 368 of 2014] Mr. Santosh Kumar Tiwari, Advocate [In Cr. A. (DB) No. 584 of 2014] Mr. Akhouri Avinash Kumar, Advocate [In Cr. A. (DB) No. 703 of 2014] For the State : Mr. Abhay Kumar Tiwari, APP [In all cases]

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-2- Cr. Appeal (DB) No. 9 of 2015 and analogous cases

Order No. 11/Dated: 2nd September, 2021 Heard arguments on behalf of the appellants and the State. Judgment is reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Soumya/Nibha