Gurubachan Kaur & Others vs The State Of Jharkhand
2021 Latest Caselaw 4643 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 126 of 2021

              Gurubachan Kaur & others               ---           ---    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. Arun Kr. Pandey, Advocate For the Respondent: Mrs. Vandana Bharti, A.P.P

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05 / 06.12.2021 Learned counsel for the appellants prays for and is allowed two weeks' time to remove the following surviving defects. 5 (e) Vak. appears to be scanned copy and not original. 9(i) Mode of hearing is missing at P. form.

(ii) Subject may be correctly stated at index page.

(iii) Residential address of all appellant stated in page no. 1 and Vak. differs.

(iv) Alias name of Appellant No. 2 may be stated at Vak.

(v) Statement at aggrieved portion may be verified and corrected from impugned judgment.

(vi) G.R. No. stated in para-1 and aggrieved portion differs from impugned judgment.

(vii) Name of S.I stated in para-4 differs 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) Ranjeet/