Aarif Ansari vs The State Of Jharkhand
2025 Latest Caselaw 5772 Jhar

Jharkhand High Court

Aarif Ansari vs The State Of Jharkhand on 12 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (Filing) (S.J) No. 16856 of 2025
      1.Aarif Ansari
      2.Nasir Ansari                    ......              Appellants
                             Versus
      1.The State of Jharkhand
      2.Jahangir Ansari (Informant)      .......         Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Pankaj Srivastava, Advocate For the State : Mr. Achinto Sen, APP

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th 04/Dated:12 September, 2025

It appears from the office note dated 11.09.2025 that the defects stands removed as free copy of judgment has been received from the learned Trial Court below after correction.

2. Learned counsel for the appellant is directed to implead the informant as Respondent No.2 in course of the day.

3. Admit.

4. Office is directed to issue notice upon the newly added Respondent No.2 with Speed Post with A/D.

5. Put up this case on 17.10.2025.

6. In the meantime, learned APP is directed to file objection to the I.A. No.9901 of 2025 filed by the appellant.

(Sanjay Prasad, J.) Saket/-