Rupesh Kahar @ Chhotu Kahar vs The State Of Jharkhand
2026 Latest Caselaw 186 Jhar

Jharkhand High Court

Rupesh Kahar @ Chhotu Kahar vs The State Of Jharkhand on 13 January, 2026

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Criminal Appeal (S.J.) No. 1026 of 2017
                     Rupesh Kahar @ Chhotu Kahar                       ...    Appellant
                                                         Versus
                     The State of Jharkhand                            ...    Respondent
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CORAM: HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. A.K. Kashyap, Sr. Advocate For the State : Mr. Rajesh Kumar, A.P.P.

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Order No.04/ Dated 13th January, 2026

1. Heard learned counsel for the parties.

2. Judgment is reserved.

(Arun Kumar Rai, J.)

13th January, 2026 P.K.S./Suman