Dharam Bauri @ Chunna Bauri vs The State Of Jharkhand
2021 Latest Caselaw 3453 Jhar

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

                        Cr. Appeal (DB) 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

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

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th Order No. 37/Dated: 15 September, 2021 Arguments of both sides heard. Judgment is dictated in the open Court. Criminal Appeal (DB) No. 511 of 2009 is allowed. A copy of the signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

Nibha/Madhav (Ratnaker Bhengra, J.)