Wazid Hussain Ansari & Ors vs The State Of Jharkhand
2025 Latest Caselaw 6670 Jhar

Jharkhand High Court

Wazid Hussain Ansari & Ors 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.640 of 2003

          Wazid Hussain Ansari & Ors.                       ...      Appellants
                                         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 Appellants : Mr. Rajendra Prasad Gupta, Adv. For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P Mr. Gopal Krishna Sinha, Adv.

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Order No.08/Dated- 03.11.2025 The affidavit filed by the State reveals that appellant Nos.4, 7 and 8 have died. Accordingly, this appeal abates so far as the appellant Nos.4, 7 and 8 are concerned.

Heard Mr. Rajendra Prasad Gupta, learned counsel for the appellants and Mr. Shailendra Kumar Tiwari, learned Spl. P.P. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Dated: 3rd November, 2025 Sachin/