Birju Yadav vs State Of Bihar
2024 Latest Caselaw 5611 Jhar

Jharkhand High Court

Birju Yadav vs State Of Bihar on 11 June, 2024

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay, Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 44 of 1999
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Birju Yadav ..... Appellant Versus State of Bihar .....Respondent

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

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        For the Appellant       : None
        For the Respondent      : Mr. Shiv Shankar, A.P.P.
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11/11.06.2024          Since nobody is appearing on behalf of the

appellant, we hereby appoint Ms. Srishti Mishra as Amicus Curiae in this case.

2. Office is directed to serve upon her a copy of the judgment as well as the copy of the evidence and the office is further directed to get the depositions neatly typed.

3. Let this matter be listed on 27.06.2024.

4. Let the name of Ms. Srishti Mishra, learned Amicus Curiae be reflected in the cause list.

(Rongon Mukhopadhyay, J.)

(Deepak Roshan, J.) Amardeep/vikas