Rajesh Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 3015 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 269 of 2020

              Rajesh Kumar Singh                            ---           ---   Appellant
                                                Versus
              The State of Jharkhand                        ---           ---   Respondent
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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. Rakesh Kumar, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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06 / 19.08.2021 Two weeks' time is allowed to the learned counsel for the appellant to remove the following surviving defects.

8. Earlier moved statement is missing at para-2. 9(i) P. forms appears to be incomplete (including signature of learned Advocate).

(ii) P.O+P.S, name of deponent is missing at affidavit.

(iii) Limitation petition may be filed.

(iv) Address of the appellant at Vak. may be verified from page-1.

(v) Parental name of the appellant at page -1 and Vak. differs from title page of impugned judgment (spelling error)

(vi) Order of sentence may be categorically stated at para-1.

(vii) Judgment date may be corrected at para-1, aggrieved part and prayer para.

(viii) Name of presiding officer may be properly stated at para-1, aggrieved para and prayer portion.

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/