Pappu Kumar Sah vs The State Of Jharkhand ......Opp. Party
2025 Latest Caselaw 998 Jhar

Jharkhand High Court

Pappu Kumar Sah vs The State Of Jharkhand ......Opp. Party on 9 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Rev. No.1155 of 2024
                                     ....

Pappu Kumar Sah ......Petitioner Versus The State of Jharkhand ......Opp. Party

-----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Petitioner : Mr. Ranjan Kr. Singh, Advocate For the State : Mr. Rajneesh Vardhan, A.P.P ......

Order No.05/09.06.2025 Learned APP is directed to verify as to what happened to other four (04) co-convicts namely Kalimuddin Ansari @ Jabbir Ansari, Mihir Mondal, Mobin Ansari and Umar Ansari by filing the Supplementary Affidavit and bring it on record.

2. Call for the status of co-convicts namely Kalimuddin Ansari @ Jabbir Ansari, Mihir Mondal, Mobin Ansari and Umar Ansari who were convicted by Sri Rama Kant Mishra, then Civil Judge-cum-J.M. 1st Class, Godda vide judgment of conviction and order of sentence dated 31.08.2012 in G.R. No.357 of 2011.

3. Put up this case on 30th July 2025.

4. Let a copy of this order be handed over to the learned APP for the needful.

(Sanjay Prasad, J.) Nishant/-