Md. Ishrail Mian @ Ishrail Mian @ Md. ... vs The State Of Jharkhand
2025 Latest Caselaw 1472 Jhar

Jharkhand High Court

Md. Ishrail Mian @ Ishrail Mian @ Md. ... vs The State Of Jharkhand on 9 January, 2025

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr. Appeal (S.J.) No. 1402 of 2006

Md. Ishrail Mian @ Ishrail Mian @ Md. Ishrail ..... Appellant
                        Versus
The State of Jharkhand                            ..... Respondent
                         ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Appellant : Mr. Ranjan Kumar Singh, Advocate. For the Resp.-State : Mr. Jitendra Pandey, A.P.P.

---------

th Order No. 10/Dated: 09 January, 2025

Learned counsel for the appellant has submitted that this is a

supplementary case and in the original Sessions Case, other co-

accused were also involved, but he has no knowledge about the fate

of the case.

Learned counsel for the appellant is directed to file

supplementary affidavit in this regard along with judgment and orders

of the Original Sessions Case within a period of four weeks.

List this case on 10.02.2025.

(Pradeep Kumar Srivastava, J.) Sunil/