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Anup Ekka vs The State Of Jharkhand
2026 Latest Caselaw 197 Jhar

Citation : 2026 Latest Caselaw 197 Jhar
Judgement Date : 14 January, 2026

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Jharkhand High Court

Anup Ekka vs The State Of Jharkhand on 14 January, 2026

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Appeal (S.J.) No. 157 of 2017
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Anup Ekka ... ... 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. Shresth Gautam, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

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Order No. 09/Dated 14th January, 2026

1. Heard learned counsel for the parties.

2. Judgment is reserved.

(Arun Kumar Rai, J.)

14th January, 2026 R.K./Rajnish

 
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