Shiv Prasad vs The State Of Jharkhand
2025 Latest Caselaw 2318 Jhar

Jharkhand High Court

Shiv Prasad vs The State Of Jharkhand on 12 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.119 of 2025
                                     ....

1. Shiv Prasad

2. Dinesh Soni @ Dinesh Kumar

3. Sudhir Soni @ Sudhir Kumar ......Appellants Versus

1. The State of Jharkhand

2. Vimla Devi ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Binay Kr. Sahay, Advocate For the State : Mrs. Amrita Kumari, APP For the Resp. No.2 : Mr. Randhir Kumar, Advocate Ms. Pinki Kumari, Advocate ......

th Order No.07/12 August 2025 Heard both the sides.

2. The judgment is reserved.

3. Further proceeding in the Court of learned Addl. Sessions Judge-I-cum-Special Judge (SC/ST Act), Koderma shall remain stayed till final disposal of this case.

(Sanjay Prasad, J.) Nishant/-