Ranjeet Kumar Karmali vs The State Of Jharkhand
2021 Latest Caselaw 2716 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Appeal (DB) No. 401 of 2020

              Ranjeet Kumar Karmali                             ---          ---    Appellant
                                                  Versus
              The State of Jharkhand                            ---          ---    Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Chandrajit Mukherjee, Advocate For the Respondent: Mr. Sanjay Kr. Srivastava, A.P.P

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03 / 04.08.2021 Learned counsel for the appellant prays for and is allowed two weeks' time to remove the following surviving defects. 9(i) Limitation petition may be filed.

(ii) Multiple pagination appears in the impugned judgment.

(iii) Court's name in para-1, 12, prayer and aggrieved portion may be verified.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/