Serajuddin Ansari vs The State Of Bihar (Now Jharkhand)
2025 Latest Caselaw 3929 Jhar

Jharkhand High Court

Serajuddin Ansari vs The State Of Bihar (Now Jharkhand) on 13 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B) No.202 of 1998 (R)
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Serajuddin Ansari ..... Appellant

Versus

The State of Bihar (Now Jharkhand) ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. Amit Sinha, Amicus Curiae For the State : Mrs. Nehala Sharmin, Spl.P.P

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07/Dated: 13th June, 2025

1. Heard Mr. Amit Sinha, learned Amicus Curiae, appearing on behalf of the appellant, and Mrs. Nehala Sharmin, learned Special Public Prosecutor appearing on behalf of the State.

2. Arguments concluded.

3. Judgment is reserved.

(Sujit Narayan Prasad, J. )

(Rajesh Kumar, J.) Ravi-Chandan/-