The State Of Jharkhand vs Narla Ravi Sharma @ Arjun Ji @ Mehta ...
2023 Latest Caselaw 1578 Jhar

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

                   Acquittal Appeal (DB) No. 07 of 2020

The State of Jharkhand                               ...    ...       Appellant
                               Versus
Narla Ravi Sharma @ Arjun Ji @ Mehta @ Ashok and another
                                              ... ...        Respondents
                                    -------

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

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For the Appellant : Mr. Ravi Prakash, Spl.PP For the State :None

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th Order No. 05/ Dated: 12 April 2023 This Acquittal Appeal has been filed by the State of Jharkhand against the judgment passed in Sessions Trial Case No.173 of 2012.

Mr. Ravi Prakash, the learned Spl. PP informs the Court that Acquittal Appeal (DB) No. 08 of 2020 has been filed against the judgment in Sessions Trial No. 587 of 2012 which also arises out of Mandu PS Case No. 181 of 2008.

Post this matter tomorrow i.e. on 13th April 2023 along with Acquittal Appeal No. 08 of 2020.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/KNR