Sajjad Quraishi @ Husuru vs The State Of Jharkhand
2025 Latest Caselaw 3071 Jhar

Jharkhand High Court

Sajjad Quraishi @ Husuru vs The State Of Jharkhand on 4 March, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
      Criminal Appeal (D.B.) No.632 of 2010
                        -----

Sajjad Quraishi @ Husuru ... ... Appellant Versus The State of Jharkhand ... ... Respondent

With Acquittal Appeal (D.B.) No.12 of 2010

-----

The State of Jharkhand ... ... Appellant Versus Gullu Alam @ Gulzar Alam and Anr.... ... Respondents

With Criminal Appeal (D.B.) No.687 of 2010

-----

Guddu Alam @ Irfan Alam @ Rangeela and Another ... ... Appellants Versus The State of Jharkhand ... ... Respondent

With Criminal Revision (D.B.) No.741 of 2010

-----

Sakaldeep Gaur @ Raja Khatik ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opp. Parties

-------

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

-------

For the Appellant : Mrs. Jasvindar Mazumdar, Advocate [in Cr.A. Nos.632/10 & 687/10] : Mrs. Priya Shrestha, Spl. P.P. [in Acq. A. No.12/10] : Ms. Ashwini Priya, Advocate [in Cr. Rev. No.741/10] For the State : Mrs. Priya Shrestha, Spl. P.P. Mr. Vineet Kr. Vashistha, Spl. P.P. For the Informant : Ms. Ashwini Priya, Advocate Mr. Akhouri Avinash Kumar, Adv.

------

th Order No. 36/Dated 4 March, 2025

1. Heard learned counsel for the parties in all the

cases.

2. Hearing is concluded and Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Rohit/-