Ravi Singh Munda vs The State Of Jharkhand
2021 Latest Caselaw 4696 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 41 of 2021

        Ravi Singh Munda                                       ---    ---   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

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For the Appellant : Mr. Amit Kr. Verma, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

05/08.12.2021 Learned counsel for the appellant Mr. Amit Kr. Verma nominated by the Jharkhand High Court Legal Services Committee undertakes to remove the following surviving defects within one week:

2. S.R. on the point of limitation will be made after removal of defect no.4.

4. C.C. of impugned judgment with A. fee if required, may be filed.

9(i) Party position may be corrected at page-1 and Index, also at I.A.

9(ii) Subject may be categorically stated at Index.

9(iii) Certified to be true certificate of ld. counsel is missing at T/C (page-16).

9(iv) Double pagination is appearing at impugned judgment.

9(v) Village name at page no.1 & vakalatnama differs.

9(vi) Delay days missing at para-1, 4 and prayer para of I.A.

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

Let this appeal be tagged along with Cr. Appeal (DB) No.593 of 2020.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/