Loki Ram Pahan @ Luki Ram @ Soma ... vs The State Of Jharkhand
2021 Latest Caselaw 5019 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (DB) No. 53 of 2021

              Loki Ram Pahan @ Luki Ram @ Soma Pahan ---       ---   Appellant
                                             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 Appellant: Mr. Nilendu Kumar, Advocate For the Respondent: Mr. Suraj Verma, A. P.P

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05 / 23.12.2021 Learned counsel for the appellant Mr. Nilendu Kumar undertakes to remove the following surviving defects within one week time after reopening of winter vacation.

9 (i) Statement at last para of affidavit may be verified (about affidavit of I.A) 9 (ii) Impugned judgment of 2nd and 3rd copy appears to be faint.

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/