Md. Mansur Ansari vs The State Of Jharkhand
2025 Latest Caselaw 1524 Jhar

Jharkhand High Court

Md. Mansur Ansari vs The State Of Jharkhand on 4 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (S.J) No. 608 of 2024
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1. Md. Mansur Ansari

2. Sher Aslam Khan ......Appellants Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. A. K Sahani, Advocate For the State : Mr. Bhola Nath Ojha, Spl.P.P ......

Order No: 07/Dated: 04.08.2025 Heard learned counsel for the appellants and learned counsel for the State.

2. Learned counsel for the State has submitted that the appellants have got criminal antecedents as it reveals from Paragraph-19 of the impugned judgment dated 12.07.2024 and prays for two weeks time to file objection to I.A (Cri.) No. 5453 of 2025.

3. On the request made by the learned counsel for the State, put up this case after three weeks.

4. In the meantime, learned counsel for the State must file objection to I.A (Cri.) No. 5453 of 2025 and also obtain the criminal antecedent report of the appellants and may serve a copy of objection to the learned counsel for the appellants, who may file rejoinder.

(Sanjay Prasad, J.) Avinash/