Puran Mandal vs The State Of Jharkhand
2026 Latest Caselaw 780 Jhar

Jharkhand High Court

Puran Mandal vs The State Of Jharkhand on 5 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (SJ) No. 932 of 2025

            Puran Mandal                                         ....    Appellant
                                     Versus
            1. The State of Jharkhand
            2. Manoj Kumar Singh
            3. Preety Singh @ Priti Singh                  ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Gautam Kumar, Advocate For the State : Mr. Pankaj Kr. Mishra, A. P. P. ......

05/05.02.2026 Issue notice to the respondent nos. 2 and 3 by Speed Post with A/D and ordinary process and for which requisites etc. must be filed within two weeks from today, failing which, this Criminal Appeal shall stand dismissed without further reference to the Bench.

2. If requisites are filed, put up this case after six weeks.

(Sanjay Prasad, J.) Dated 05.02.2026 Kamlesh/

IN THE HIGH COURT OF JHARKHAND AT RANCHI

1. Surendra Nath Tiwary

2. Virendra Kumar Tiwary .... Appellants Versus

1. The State of Jharkhand

2. Anjana Das ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Rajesh Kumar, Advocate For the State : Mr. Pankaj Kumar, P. P. For the Resp. No. 2: Ms. Omiya Anusha Advocate ......

17/04.02.2026 This Criminal Appeal is admitted for hearing.

2. Further proceeding of the learned Trial Court shall remained stayed.

(Sanjay Prasad, J.) Dated 04.02.2026 Kamlesh/