Bhardul Mahto & Ors vs The State Of Jharkhand
2025 Latest Caselaw 6917 Jhar

Jharkhand High Court

Bhardul Mahto & Ors vs The State Of Jharkhand on 17 November, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

  IN THE HIGH COURT OF                      JHARKHAND AT RANCHI

                       Cr. A (D.B.) No. 903 of 2003
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Bhardul Mahto & Ors. ... ... Appellants Versus The State of Jharkhand ... ... Respondent With Cr. A (D.B.) No. 1017 of 2003

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Chakarbarty Mahto & 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. A.K. Chaturvedi, Advocate For the Resp. State : Mr. Manoj Kumar Mishra, A.P.P. Mr. Bhola Nath Ojha, Spl. P.P. For the Informant : Mr. Sanjeev Kumar Sahay, Advocate

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th 07/Dated: 17 November, 2025 Cr. Appeal (D.B.) No.1017 of 2003

1. The affidavit submitted at the bar by the State is accepted. The same reveals that the appellant No.3, Gopal Mahto has died during pendency of this appeal. This appeal, therefore, stands abated so far as the appellant No.3 is concerned.

Cr. Appeal (D.B.) Nos. 903 of 2003 & 1017 of 2003

2. Heard learned counsel for the appellants and learned Spl. P.P. assisted by learned counsel for the informant.

3. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 17/11/2025

Pappu/-