Inder Gaur vs The State Of Jharkhand
2021 Latest Caselaw 3044 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 420 of 2020
           Inder Gaur                                                          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          : Md. Syed Ramiz Zafar, Advocate
           For the State              : Mr. Shekhar Sinha, Spl.P.P.
                                             ---

07/23.08.2021 Learned counsel for the appellant, Md. Syed Ramiz Zafar prays for and is allowed further 2 weeks' time to remove the following surviving defects:

9(i) Address of appellant in page-1 and Vak. Differs.

(ii) Title of the page-1 and Index may be stated as per J.H.C Rule.

(iii) Father's name of the appellant in page-2 and Vak. May be verified with impugned judgment.

(iv) Duly certified T/C of page-20,21,22,23,31,32,34,35 may be filed.

(v) Limitation petition may be filed.

(vi) Fresh legible copy duly certified. T/C of page 17 to 19, 24 to 28 may be filed for 2nd and 3rd copy.

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

As taken note of in the order dated 25rd March, 2021, steps have been taken for granting remission to the appellant by sending him to the State Central Review Board as per letter no. 2220 dated 16th March, 2021 of the Superintendent, Birsa Munda Central Jail, Hotwar, Ranchi. The Court be informed on the next date whether remission has been granted to the appellant.

Place the file immediately after removal of defects under appropriate heading.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/