Punai Oraon vs The State Of Jharkhand
2025 Latest Caselaw 3650 Jhar

Jharkhand High Court

Punai Oraon vs The State Of Jharkhand on 19 August, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

              IN THE HIGH COURT OFJHARKHAND AT RANCHI

                            Cr. A (D.B.) No. 990 of 2003
                                      ---------

Punai Oraon ... ... Appellant Versus The State of Jharkhand. ... ... Respondent

---------

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

----------

For the Appellant : Mr. A.K. Chaturvedi, Advocate. For the State : Mr. Shiv Shankar Kumar, A.P.P.

-----------

th 10/Dated:19 August, 2025

1. Heard Mr. A.K. Chaturvedi, learned counsel for the appellant as well as Mr. Shiv Shankar Kumar, learned Additional Public Prosecutor appearing for the State.

2. Argument concluded.

3. Judgment reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Amar/-