Shamim Seikh vs The State Of Jharkhand
2025 Latest Caselaw 7025 Jhar

Jharkhand High Court

Shamim Seikh vs The State Of Jharkhand on 19 November, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. A. (DB) No. 447 of 2003
                                         --------

Shamim Seikh ... ... Appellant Versus The State of Jharkhand ...... Respondent

-----

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

For the Appellant : Mr. A.K. Sahani, Advocate Ms. Trishna Sagar, Advocate For the State : Mrs. Nehala Sharmin, Spl.P.P.

--------

th Order No. 12/ Dated: 19 November, 2025

Hearing concluded.

2. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 19.11.2025 Basant/Arpit