State Of Jharkhand vs Santosh Singh And Ors
2023 Latest Caselaw 525 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Acquittal Appeal No. 04 of 2002
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State of Jharkhand ... ... Appellant Versus Santosh Singh and Ors. ... ... Respondents With Criminal Rev. No. 112 of 2002 Birendra Kumar ... ... Petitioner Versus The State of Jharkhand and Ors. ... ... Respondents

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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Acq. Appeal No. 04 of 2002:

For the Appellant : Mr. Saket Kumar, APP For the Resp. Nos.1,2,3, 5 : Mr. Abhay Kr. Chaturvedi, Advocate For the Resp. Nos.6 & 7 : Mr. Nilesh Kumar, Advocate For the Resp. No.9 : Mrs. Jasvinder Mazumdar, Advocate Mr. Parambir Singh Bajaj, Advocate For the Resp. No.10 : Mr. Arjun N. Dev, Advocate Cr. Rev. No. 112 of 2002:

For the Petitioner : Mr. P.P.N.Roy, Sr. Advocate Mrs. Pragati Prasad, Advocate For the Resp.-State : Mr. Pankaj Kumar Mishra, APP For the Resp. No.10 : Mrs. Jasvinder Mazumdar, Advocate Mr. Parambir Singh Bajaj, Advocate

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Order No. 18/Dated 1st February, 2023

Reference may be made to the order dated 31.01.2023 by which the case has been adjourned for today for argument by learned senior counsel for the petitioner in response to the submission made on behalf of the respondent nos.1, 2, 3 and 5 in Cr. Revision No.112 of 2002.

Mr. P.P.N. Roy, learned senior counsel, assisted by Mrs. Pragati Prasad, appearing in Criminal Revision No.112 of 2002 for the petitioner, has concluded his argument.

Arguments concluded on behalf of the learned counsel for the parties.

Judgment reserved.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Birendra/