Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jhalo Devi vs The State Of Jharkhand
2025 Latest Caselaw 6788 Jhar

Citation : 2025 Latest Caselaw 6788 Jhar
Judgement Date : 11 November, 2025

Jharkhand High Court

Jhalo Devi vs The State Of Jharkhand on 11 November, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No. 833 of 2024
                                     ......

1. Jhalo Devi

2. Rajesh Bhuiyan

3. Raju Bhuiyan

4. Ajit Bhuiyan

5. Shibu Bhuiyan

6. Sujit Kumar Bhuiyan @ Sujit Bhuiyan @ Sujeet Kumar Bhuiyan ..... Appellants Versus

1. The State of Jharkhand

2. Himansh Bhuiyan ..... Respondents

-----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Appellants : Mr. Manish Yadav, Advocate For the State : Mr. V. S. Sahay, A P. P. For the Resp. No. 2 : Mr. Yogendra Yadav, Advocate ......

05/11.11.2025 Pursuant to the order dated 14.10.2025 passed by this Court, Ms. Keerthishree G., Deputy Commissioner, Chatra and Mr. Sumit Kumar Agrawal, Superintendent of Police, Chatra are present before this Court today.

2. It has been informed by Ms. Keerthishree G., Deputy Commissioner, Chatra and Mr. Sumit Kumar Agrawal, Superintendent of Police, Chatra that they have taken steps for filing appeal challenging the judgment of conviction dated 30.11.2024 and sentence dated 03.12.2024 passed by Sri Shambhu Lal Shaw, learned Principal District and Sessions Judge, Chatra in connection with Mayurhand P. S. Case No. 84 of 2017 corresponding to S.T. Case No. 19 of 2018 and S.T. Case No. 62 of 2019.

3. Learned counsel for the State has submitted that he will take appropriate steps for listing of the case in due course.

4. It has been informed by Ms. Keerthishree G., Deputy Commissioner, Chatra and Mr. Sumit Kumar Agrawal, Superintendent of Police, Chatra that they have joined in the month of May, 2025.

5. Under the circumstances, the personal appearance of Ms. Keerthishree G., Deputy Commissioner, Chatra and Mr. Sumit Kumar Agrawal, Superintendent of Police, Chatra are dispensed with for the present.

6. Put up this case for hearing on Interlocutory Application for bail in the next week.

(Sanjay Prasad, J.) Dated 11.11.2025 Kamlesh/

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter