Mangol Tani vs The State Of Jharkhand
2024 Latest Caselaw 896 Jhar

Jharkhand High Court

Mangol Tani vs The State Of Jharkhand on 29 January, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Appeal (DB) No.182 of 2016

        Mangol Tani                                        ...... Petitioner

                                 Versus
        The State of Jharkhand                             ......Respondent
                                 ----------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Ms. Shruti Shrestha, Advocate For the State : Mrs. Vandana Bharti, Advocate .....

Order No.04/ Dated:29.01.2024

1. The Judgment impugned in this appeal has been passed by one of us (Mr. Pradeep Kumar Srivastava, J.) as such, let this matter be posted to a Bench where Mr. Pradeep Kumar Srivastava, J. is not a member with the permission of Hon'ble the Chief Justice.

2. Office is directed to hand over paper books to the learned counsel for the petitioner as per the High Court Rules.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Rajnish/