Chhatru Rana & Another vs The State Of Jharkhand
2025 Latest Caselaw 5910 Jhar

Jharkhand High Court

Chhatru Rana & Another 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. 1643 of 2004

Chhatru Rana & Another                             ..... Appellants
                           Versus
The State of Jharkhand                             ..... Respondent
                       ---------

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

--------

For the Appellants : Mrs. Rashmi Kumar, Amicus Curiae. For the State : Mr. Bhola Nath Ojha, Spl.P.P.

---------

th Order No. 09/Dated: 17 September, 2025

1. Heard Mrs. Rashmi Kumar, learned Amicus Curiae for the

appellants and Mr. Bhola Nath Ojha, learned Spl.P.P. for the State.

2. Argument concluded.

3. Judgment Reserved.

(Rongon Mukhopadhyay, J.)

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