Pasupati Pandey @ Buchu Pandey & Anr vs The State Of Jharkhand
2025 Latest Caselaw 7026 Jhar

Jharkhand High Court

Pasupati Pandey @ Buchu Pandey & Anr 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. 854 of 2003
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Pasupati Pandey @ Buchu Pandey & Anr. ... ... 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. Binod Kumar Dubey, Advocate For the State : Mr. Pankaj Kumar, PP

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th Order No. 05/ Dated: 19 November, 2025

Mr. Pankaj Kumar, learned PP, on instruction, submits that in terms of the order dated 14.10.2025, he has taken instruction about absconding accused Prayag Pasi and he has been intimated that the said accused has died about 15 years back.

2. It is therefore clear that Prayag Pasi was not apprehended and the trial has not proceeded against him.

3. We are, therefore, inclined to hear the present appeal.

4. Heard learned counsel for the parties.

5. Arguments concluded.

6. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

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