Ramchandra vs The State Of Jharkhand
2025 Latest Caselaw 1635 Jhar

Jharkhand High Court

Ramchandra vs The State Of Jharkhand on 6 August, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (D.B.) No.720 of 2024
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Ramchandra ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Nilesh Kumar, Advocate For the Respondent : Mr. Bhola Nath Ojha, Spl.P.P.

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Order No. 06/Dated 6 August, 2025 th

Call for the societal impact report in view of the

judgment passed by Hon'ble Apex Court in Somesh

Chaurasia v. State of M.P. and Another reported in 2021

SCC OnLine SC 480, criminal antecedent and the period of

custody of the present appellant.

The State is also directed to furnish information

regarding utilization of Doda as to for what purpose it is

used and what is its effect.

List this matter on 18.09.2025.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) Birendra/