Ravi Soren @ Chhotu Soren @ Rabi ... vs The State Of Jharkhand
2021 Latest Caselaw 4640 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 87 of 2021

              Ravi Soren @ Chhotu Soren @ Rabi Soren & another --- Appellants
                                               Versus
              The State of Jharkhand                  ---           ---    Respondent
                                                 ---

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

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For the Appellants: Mr. Manoj Kr. Dash, Advocate For the Respondent: Mr. Shekhar Sinha, Spl.P.P

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05 / 06.12.2021 Learned counsel for the appellant prays for and is allowed one week time to remove the following surviving defects.

4. Authentication fee of Rs. 180/- on the copy of Trial Court judgment is due. 9 (ii) Limitation petition may be filed.

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/