Ram Prakash Singh @ Jai Prakash ... vs The State Of Jharkhand
2021 Latest Caselaw 2743 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 107 of 2020
           Ram Prakash Singh @ Jai Prakash Singh                             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

           For the Appellant           : Mr. Nipun Bakshi, Advocate
           For the State               : Mrs. Lily Sahay, A.P.P.

                                            ---

07/05.08.2021 Learned counsel for the appellant, Mr. Nipun Bakshi prays for and is allowed 2 weeks' time to remove the following surviving defects.

2. S.R on the point of limitation will be done after removal of defect no. 5(a). 5(a). C.C of impugned judgment with Authentication Fee may be filed. 9(i). Name of Hon'ble High Court may be corrected at cause title of index page in 2nd and 3rd copy 9(ii) Affidavit detail given at index page may be verified, as matter relates to JHALSA in 11nd copy 9(iv) Para 4 of I.A appears to be incomplete. 9(v) Correct pagination of impugned judgment may be indicated at index page in 11nd copy and 9(vi) Date of incident stated at para 4 may be verified from impugned judgment.

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) Jk/