Tejo Das vs The State Of Jharkhand
2026 Latest Caselaw 184 Jhar

Jharkhand High Court

Tejo Das vs The State Of Jharkhand on 13 January, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

  IN THE HIGH COURT OF              JHARKHAND AT RANCHI

                       Cr. A (D.B.) No. 263 of 2003
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Tejo Das ... ... 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. Shree Nivas Roy, Advocate For the Resp. State : Mr. Pankaj Kr. Mishra, A.P.P.

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th 21/Dated: 13 January, 2026

1. Heard Mr. Shree Nivas Roy, learned counsel for the appellant and learned A.P.P. for the State.

2. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 13/01/2026

Pappu/-