Karar Mian vs The State Of Jharkhand
2022 Latest Caselaw 2158 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              (Criminal Appellate Jurisdiction)
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Cr. A.(SJ) No. 546 of 2010 with Cr. A.(SJ) No. 522 of 2010 with Cr. A.(SJ) No. 547 of 2010

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Karar Mian ..... Appellant (In Cr.A.(SJ) No. 546 of 2010) Binod Ojha @ Binod Kumar Ojha ..... Appellant (In Cr.A.(SJ) No. 522 of 2010) Pramod Dubey ..... Appellant (In Cr.A.(SJ) No. 547 of 2010) Versus The State of Jharkhand ..... Respondent (In these cases)

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Gopal K. Sinha, Advocate Mr. Gautam Krishna Sinha, Advocate [In all cases] For the Respondent : Mrs. Vandana Bharti, APP Mr. Prabhu Dayal Agrawal, APP [In all cases]

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th 12/Dated: 10 June, 2022 The learned counsel for the parties have completed their arguments.

Judgment reserved.

(Ratnaker Bhengra, J.) Madhav/-