Alexius Mahukal @ Alexius Mahakul & ... vs The State Of Jharkhand
2024 Latest Caselaw 1055 Jhar

Jharkhand High Court

Alexius Mahukal @ Alexius Mahakul & ... vs The State Of Jharkhand on 2 February, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No. 80 of 2023

Alexius Mahukal @ Alexius Mahakul & others                        ... Appellants
                              -Versus-
The State of Jharkhand             ...                             ... Respondent

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

           For the Appellants :- Mr. Indrajit Sinha, Advocate;
                                 Mr. Kumar Vimal, Advocate
           For the State      :- Mrs. Priya Shrestha, Spl.P.P.
                                    ...

04/02.02.2024: Both the counsels have appeared.

The learned counsel for the appellants has submitted that he will be filing certain judgments on the matter.

The learned counsel for the State has submitted that the said judgments may also be conveyed to her.

The learned counsel for the appellants is directed to provide the same to the learned counsel for the State.

In view of the submissions of the learned counsel for the appellants, put up this case on 23.02.2024.

S.B.                                                    (Ratnaker Bhengra, J.)