The appeals arise out of three separate judgments and orders of learned Single Judge of High Court of Jharkhand at Ranchi discharging three accused persons namely Lalu Prasad Yadav Sajal ... Chakraborty and Dr Jagannath Mishra on the ground of their conviction in one of the criminal cases arising out of fodder scam of erstwhile State of Bihar Applying the provision under Article of the Constitution of India and Section of Code of Criminal Procedure the High Court has quashed the case against Lalu Prasad Yadav four cases against Dr Jagannath Mishra and two cases against Sajal Chakraborty on the ground that they have been convicted in one of the cases for offenses involving the same ingredients with respect to Chaibasa treasury

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