Arun Kumar Das vs The State Of Jharkhand
2025 Latest Caselaw 2554 Jhar

Jharkhand High Court

Arun Kumar Das vs The State Of Jharkhand on 11 February, 2025

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr. Appeal (S.J.) No. 703 of 2006

Arun Kumar Das                                     ..... Appellant
                          Versus
The State of Jharkhand                             ..... Respondent
                          WITH
               Cr. Appeal (S.J.) No. 532 of 2006

1. Gurucharan Paul @ Gulla Paul
2. Raj Kumar Singh                                 ..... Appellants
                        Versus
The State of Jharkhand                             ..... Respondent
                        WITH
             Cr. Appeal (S.J.) No. 557 of 2006

Arun Kumar Singh @ Vicky                           ..... Appellant
                         Versus
The State of Jharkhand                             ..... Respondent
                         WITH
             Cr. Appeal (S.J.) No. 572 of 2006

Rajiv Mishra                                       ..... Appellant
                          Versus
The State of Jharkhand                             ..... Respondent
                        WITH
            Cr. Appeal (S.J.) No. 653 of 2006

Basant Kumhar @ Basant Kumbhar                     ..... Appellant
                         Versus
The State of Jharkhand                             ..... Respondent
                         WITH
             Cr. Appeal (S.J.) No. 826 of 2006

Kajal Sen                                          ..... Appellant
                          Versus
The State of Jharkhand                             ..... Respondent
                    ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Appellants : Mr. Chandan Kumar, Advocate.

[Cr. Appeal (SJ) No. 703/2006 & 826/2006] Mr. D.K. Chakraverty, Advocate. [Cr. Appeal (SJ) No. 572/2006] Mr. D.K. Karmakar, Advocate [Cr. Appeal (SJ) No. 532/2006 & 653/2006]

For the Resp.-State : Mr. Jitendra Pandey, A.P.P. [Cr. Appeal (SJ) No. 703/2006, 557/2006 & 572/2006] Mr. Tarun Kumar, A.P.P. [Cr. Appeal (SJ) No. 557/2006] Mrs. Vandana Bharti, A.P.P. [Cr. Appeal (SJ) No. 532/2006]

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th Order No. 23/Dated: 11 February, 2025

Heard learned counsel for the parties.

Argument concluded.

Judgment Reserved.

(Pradeep Kumar Srivastava, J.) Sunil/