Bandhani Kumari & Ors vs The State Of Bihar Now Jharkhand
2024 Latest Caselaw 5603 Jhar

Jharkhand High Court

Bandhani Kumari & Ors vs The State Of Bihar Now Jharkhand on 11 June, 2024

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay, Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Appeal (D.B.) No. 195 of 1999 (R)
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Bandhani Kumari & Ors. ... ... Appellants Versus The State of Bihar now Jharkhand ... ... Respondent With Criminal Appeal (D.B.) No. 266 of 1999 (R)

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Ramji Sahu & Anr. ... ... Appellants Versus The State of Bihar now Jharkhand & Anr.

... ... Respondents

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE DEEPAK ROSHAN

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Amicus Curiae : Mr. Karbir, Advocate (In Criminal Appeal (D.B.) No. 195 of 1999) Mr. Amrit Anunay, Advocate (In Criminal Appeal (D.B.) No. 266 of 1999) For the Respondents : Mr. Shailendra Kr. Tiwari, Spl. P.P. (In Criminal Appeal (D.B.) No. 195 of 1999) Mr. A.K. Tiwari, A.P.P. (In Criminal Appeal (D.B.) No. 266 of 1999)

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10/11.06.2024 Since we have been informed at the Bar that the learned counsel for the appellants has left practice, we hereby appoint Mr. Karbir, as Amicus in Criminal Appeal (D.B.) No. 195 of 1999 and Mr. Amrit Anunay, as Amicus in Criminal Appeal (D.B.) No. 266 of 1999.

Office is directed to serve a copy of the judgments as well as the copy of evidence upon the learned Amicus Curiae appointed by us as noted above.

List this case on 4th July, 2024. Let the name of Mr. Karbir, learned Amicus in Criminal Appeal (D.B.) No. 195 of 1999 and Mr. Amrit Anunay, learned Amicus in Criminal Appeal (D.B.) No. 266 of 1999 be reflected in the cause list.

(Rongon Mukhopadhyay, J.)

(Deepak Roshan, J.) A. Sanga/-