The State Of Jharkhand vs Indar Oraon
2025 Latest Caselaw 7550 Jhar

Jharkhand High Court

The State Of Jharkhand vs Indar Oraon on 5 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      THE HIGH COURT OF JHARKHAND AT RANCHI

               D. Reference No. 01 of 2025
      The State of Jharkhand        ...     Appellant
                             Versus
      Indar Oraon                   ...     Respondent
                            With
           Criminal Appeal (D.B.) No.847 of 2025
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Indar Oraon ... ... ... Appellant Versus The State of Jharkhand ... ... ... Respondent

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Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Kumar Vaibhav, Advocate : Mr. Durgesh Agarwal, Advocate For the Accused : Mr. Mahesh Tewari, Amicus Curiae For the State : Mr. Pankaj Kumar, P.P. Ms. Sharda Kumari, AC to P.P.

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Order No.13/Dated: 05.12.2025

1. Heard learned counsel for the appellant, who

has concluded his argument in furtherance to the

argument already advanced by him, as has been referred

in the orders dated 07.11.2025 and 14.11.2025.

2. Written notes of argument have also been

submitted by the learned counsel for the appellant.

3. Mr. Pankaj Kumar, learned Public Prosecutor

assisted by Ms. Sharda Kumari, has argued on behalf of

the State of Jharkhand at length.

4. Learned Public Prosecutor has submitted that

he will also submit the written notes of argument.

5. Let the same be submitted by Monday i.e.

08.12.2025.

6. Argument concluded.

7. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

05th December, 2025 R.K/Rajnish