Bindu Ram vs The State Of Jharkhand
2021 Latest Caselaw 3740 Jhar

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

                       Cr. Appeal (DB) No. 665 of 2011
Bindu Ram                                          ... ......       Appellant
                                 Versus
The State of Jharkhand                             ..... ...... Respondent
                                 With
Cr. Appeal (DB) No. 598 of 2011 with Cr. Appeal (DB) No. 626 of 2011 with
Cr. Appeal (DB) No. 666 of 2011 with Cr. Appeal (DB) No. 677 of 2011 with
Cr. Appeal (DB) No. 679 of 2011 with Cr. Appeal (DB) No. 680 of 2011 with
Cr. Appeal (DB) No. 754 of 2013.
                                  ------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellant(s) : Mr. Jitendra S. Singh, Advocate Mr. A.K. Das, Advocate Mr. Indrajit Sinha, Advocate Mr. (Dr.) H. Waris, Amicus Ms. Bandana Sinha, Advocate Mr. Shree Nivas Roy, Advocate Mr. Dilip Kumar Jaiswal, Advocate Mr. Ajit Kumar, Advocate For the State : Mrs. Niki Sinha, APP

--------

th Order No. /Dated: 30 September, 2021 Heard arguments on behalf of the appellants and the State. Judgment is reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Nibha/Madhav