Madho Mahato vs The State Of Jharkhand
2025 Latest Caselaw 6667 Jhar

Jharkhand High Court

Madho Mahato vs The State Of Jharkhand on 3 November, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr. Appeal (DB) No. 788 of 2003

Madho Mahato                                        ..... Appellant
                           Versus
The State of Jharkhand                              ..... Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Kanti Kumar Ojha, Advocate. For the State : Mr. Praful Jojo, A.P.P.

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rd Order No. 08/Dated: 03 November, 2025

1. Heard Mr. Kanti Kumar Ojha, learned counsel for the appellant and learned A.P.P.

2. Argument concluded.

3. Judgment Reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

November 3, 2025 Sunil/