Chandrika Bhuiya vs The State Of Jharkhand
2024 Latest Caselaw 10631 Jhar

Jharkhand High Court

Chandrika Bhuiya vs The State Of Jharkhand on 25 November, 2024

          IN THE HIGH COURT OF                  JHARKHAND AT RANCHI

                           Cr. Appeal (S.J.) No. 1505 of 2006
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Chandrika Bhuiya ... ... Appellant Versus The State of Jharkhand .... Respondent

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Binod Kumar Jha, Advocate For the Respondent : Mrs. Shweta Singh, A.P.P.

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th 06/Dated: 25 November, 2024

1. Heard, Mr. Binod Kumar Jha, learned counsel for the appellant and Mrs. Shweta Singh, learned A.P.P. appearing for the State.

2. Judgment is reserved.

(Pradeep Kumar Srivastava, J.) Pappu/-