Md. Jabbar @ Md. Jabbar Alam vs The State Of Jharkhand
2021 Latest Caselaw 4162 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 188 of 2021
           Md. Jabbar @ Md. Jabbar Alam                                      Appellant
                                          Versus
           The State of Jharkhand                              ...             Respondent

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

For the Appellant : Mr. Nitish Parth Sarthi, Advocate For the State : Mr. Shekhar Sinha, Spl. P.P

04/02.11.2021 The following surviving defects remain to be removed.

5(e) Vakalatnama appears to be scanned copy and not original.

9(ii) Execution of appellant stated at Vakalatnama does not tally with impugned judgment.

9(iii) Name of appellant stated at page no. 32 and Page no. 28 of impugned judgment differs.

Learned counsel for the appellant is allowed 4 weeks' time to obtain original copy of Vakalatnama from the jail authority and file it. The jail authorities are supposed to furnish the original copy of Vakalatnama as COVID-19 restrictions have been substantially relaxed. Rest of the defects be also removed within the same time.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk