Md. Najmul Hawaldar @ Nazmul Hawaldar @ ... vs The State Of Jharkhand & Ors
2026 Latest Caselaw 85 Jhar

Jharkhand High Court

Md. Najmul Hawaldar @ Nazmul Hawaldar @ ... vs The State Of Jharkhand & Ors on 6 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S.J) No. 341 of 2025
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Md. Najmul Hawaldar @ Nazmul Hawaldar @ Nazmul Hawlader ......Appellant Versus The State of Jharkhand & Ors. ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Shubham Mishra, Advocate For the State : Ms. Bandana Sinha, APP For the Union : Mr. Prashant Pallav, ASGI Ms. Shreya Shukla, AC to ASGI ......

14/06.01.2026 Although the judgment in this Appeal was reserved on 02.12.2025, however, from going through the records of this case it appeared that the Lower Court Records has not been received in this case and hence this instant Appeal has been listed under the heading "to be mentioned" today i.e. on 06.01.2026.

2. Under the circumstances, call for the entire Original Lower Court Records from the learned Trial Court and the learned Trial Court shall keep the scanned copy of the record with itself and shall transmit the Original Lower Court Record at once to this Court by the Special Messenger.

3. Let a copy of this order be sent to the learned Principal District & Sessions Judge, Sahebganj and also the learned Court below i.e. Ms. Neeti Kumar, learned Additional Sessions Judge-I, Rajmahal at once by FAX by today itself.

4. Put up this case on 13.01.2026.

(Sanjay Prasad, J.) Dated: 06.01.2026 RKM/