Krishna Bodra vs The State Of Jharkhand
2024 Latest Caselaw 235 Jhar

Jharkhand High Court

Krishna Bodra vs The State Of Jharkhand on 10 January, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra, Ambuj Nath

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

                      Cr. Appeal (DB) No. 228 of 2021
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Krishna Bodra ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA HON'BLE MR. JUSTICE AMBUJ NATH

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For the Appellant(s) : Mrs. Swati Shalini, Amicus For the State : Mr. Saket Kumar, APP

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th Order No.05/ Dated: 10 January 2024 Heard the parties.

Arguments advanced on behalf of the parties have been concluded.

Judgment is reserved.

(Ratnaker Bhengra, J.)

SB/KNR/- (Ambuj Nath, J.)