Shankar Mahto vs The State Of Bihar Now Jharkhand
2025 Latest Caselaw 156 Jhar

Jharkhand High Court

Shankar Mahto vs The State Of Bihar Now Jharkhand on 5 May, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Appeal (DB) No.08 of 1999(R)
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Shankar Mahto .... .... Appellant Versus The State of Bihar now Jharkhand .... .... Respondent With Cr. Appeal (DB) No.09 of 1999(R)

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Lokhuwa Mahto @ Lukuwa Mahto & Ors.

.... .... Appellants Versus The State of Bihar now Jharkhand .... .... Respondent

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

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For the Appellants : Mr. Peeyush Krishna Choudhary, Adv.

Mr. Amrit Anunay, Adv. [in both the cases] For the State : Mr. Abhay Kr. Tiwary, APP Mrs. Ruby Pandey, APP

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30/Dated: 05.05.2025

1. Heard learned counsel for both the parties.

2. Hearing is concluded.

3. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.)

Rohit/-