Banshi Mandal vs The State Of Jharkhand
2025 Latest Caselaw 5906 Jhar

Jharkhand High Court

Banshi Mandal vs The State Of Jharkhand on 17 September, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (DB) No. 79 of 2003

Banshi Mandal                                          ..... 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. Sanjay Prasad, Advocate.

Mr. Rajiv Lochan, Advocate. For the State : Mrs. Priya Shrestha, Spl.P.P. [Through V.C.]

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th Order No. 28/Dated: 17 September, 2025

1. Heard Mr. Sanjay Prasad, learned counsel for the appellant and

Mrs. Priya Shrestha, learned Spl.P.P. for the State.

2. Argument concluded.

3. Judgment Reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 17th September, 2025 Sunil/