Alimuddin Ansari & Ors vs The State Of Jharkhand
2025 Latest Caselaw 3183 Jhar

Jharkhand High Court

Alimuddin Ansari & Ors vs The State Of Jharkhand on 7 March, 2025

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cr. Appeal (S.J.) No. 1255 of 2006
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Alimuddin Ansari & Ors. ... ... Appellants Versus The State of Jharkhand .... Respondent With Cr. Appeal (S.J.) No. 1303 of 2006

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Ainul Ansari ... ... Appellant Versus The State of Jharkhand .... Respondent

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Mr. Yogesh Modi, Advocate [In Cr. Appeal (SJ) No.1255 of 2006] Rajendra Prasad Gupta, Advocate [In Cr. Appeal (SJ) No.1303 of 2006] For the Respondent : Mr. Shiv Shankar Kumar, A.P.P. [In Cr. Appeal (SJ) No.1255 of 2006] Mr. Bishambhar Shastri, A.P.P. [In Cr. Appeal (SJ) No.1303 of 2006]

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th 11/Dated: 7 March, 2025

1. From perusal of record, it appears that partial trial has been conducted by me while posted as Additional Sessions Judge- IV, Bokaro and later on the judgment has been passed by successor court.

2. Under such circumstances, it would be against the principal of natural justice to pass any judgment in these cases.

3. Accordingly, let these matters be placed before another Bench after taking necessary permission from Hon'ble the Chief Justice.

(Pradeep Kumar Srivastava, J.) Pappu/-