Raju Lakra vs The State Of Jharkhand
2026 Latest Caselaw 88 Jhar

Jharkhand High Court

Raju Lakra vs The State Of Jharkhand on 6 January, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

  IN THE HIGH COURT OF                    JHARKHAND AT RANCHI

                      Cr. A (D.B.) No. 1086 of 2003
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Raju Lakra ... ... 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 : Mrs. Supriya Dayal, Advocate For the Resp. State : Mr. Shiv Shankar Kumar, A.P.P.

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th 10/Dated: 06 January, 2026

1. Heard Mrs. Supriya Dayal, learned counsel for the appellant and learned A.P.P. appearing for the State.

2. Judgment is reserved.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 06/01/2026

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