Jharkhand High Court
Sarat Kumar Chail 2 Sarat Chandra Chail @ ... vs The State Of Bihar (Now Jharkhand) on 24 February, 2025
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 123 of 1998(R)
Sarat Kumar Chail 2 Sarat Chandra Chail @ Jhantu Chail @ Shanu
... Appellant
Versus
The State of Bihar (now Jharkhand) ... Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE ARUN KUMAR RAI For the Appellant : Mr. Md. H. Waris, Advocate For the Respondent : Mrs. Nehala Sharmin, Spl.PP
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Order No. 07 Dated 24th February, 2025 Office is directed to get the depositions neatly typed and serve a copy of the same to the learned counsel for the respective parties.
Let this matter be listed on 28.03.2025. Let the name of Mrs. Nehala Sharmin, learned Spl.PP be reflected in the cause list.
In the meantime, Mrs. Nehala Sharmin, learned Spl.PP is directed to take instruction with respect to whereabouts of the appellant.
(RONGON MUKHOPADHYAY, J.) (ARUN KUMAR RAI, J.) MK