Harihar Thakur And Anr vs The State Of Jharkhand
2025 Latest Caselaw 7513 Jhar

Jharkhand High Court

Harihar Thakur And Anr vs The State Of Jharkhand on 4 December, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.422 of 2003

          Harihar Thakur and Anr.                         ...    Appellants
                                         Versus
          The State of Jharkhand                          ...    Respondent
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Coram: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Mr. Rana Surjit Singh, Adv.

Ms. Rita Kumari Mishra, Adv. For the State : Mr. Saket Kumar, A.P.P. For the Informant : Mr. R.C.P. Sah, Adv.

Mr. C.A. Bardhan, Adv.

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Order No.10/Dated- 04.12.2025 Heard learned counsel for the parties. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Dated: 4th December, 2025 Sachin/