Dharam Bauri @ Chunna Bauri vs The State Of Jharkhand
2021 Latest Caselaw 3420 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Appellate Jurisdiction)
             Criminal Appeal (D.B.) No. 511 of 2009
Dharam Bauri @ Chunna Bauri                                 ... Appellant
                                Versus
The State of Jharkhand                                    ... Respondent

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(Through V.C.)

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

For the Appellant : Mr. Yogesh Modi, Advocate For the State : Mrs. Vandana Bharti, APP

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th Order No. /Dated:14 September, 2021 We have first heard Mrs. Vandana Bharti, the learned APP and asked her to read the judgment only because there is some disturbance at the end of the learned counsel for the appellant, presumably due to disturbance in a neighbouring house.

For further consideration, post this matter tomorrow, that is, on 15.09.2021 under the same heading.

Part Heard.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RKM