Bhatu Mahto vs The State Of Jharkhand
2025 Latest Caselaw 5609 Jhar

Jharkhand High Court

Bhatu Mahto vs The State Of Jharkhand on 9 September, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (S.J.) No. 634 of 2002
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Bhatu Mahto ... ... Appellant 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 Appellant : Mr. Ram Lakhan Yadav, Advocate For the Respondent : Mr. Pankaj Kumar Mishra, A.P.P.

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13/09.09.2025 Heard Mr. Ram Nivas Roy, learned counsel appearing for the appellant and Mr. Pankaj Kumar Mishra, learned A.P.P. appearing for the State.

Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

R. Shekhar Cp 1