Abhishek Kumar vs The State Of Jharkhand
2021 Latest Caselaw 4694 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 127 of 2021

        Abhishek Kumar                                          ---    ---    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. Anand Kr. Sinha, Advocate For the State : Mr. Satish Prasad, A.P.P.

05/08.12.2021 Learned counsel for the appellant Mr. Anand Kr. Sinha prays for and is allowed two weeks' time to remove the following surviving defects:

6(b) Provision of law may be verified and corrected. 9(i) Fresh legible copy/duly certified to be true T/C of page no.29(A) may be filed.

9(ii) A/F of Rs.150/- is wanting at imp. judgment. 9(iii) Full name in block letter of appellant may be stated below his signature at vakalatnama.

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

If the defects are removed, let the instant appeal be listed on I.A. No.3203/2021.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/