Bablu Kumar Mahto vs The State Of Jharkhand
2021 Latest Caselaw 4252 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 413 of 2020

        Bablu Kumar Mahto                                        ---   ---    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. Samavesh Bhanj Deo, Advocate For the Respondent : Mr. Satish Prasad, A.P.P.

---

06/17.11.2021 The following surviving defects remained to be removed despite time granted on 22nd September 2021:-

(i) Defect no.9(viii) certified T/C of impugned judgment may be filed.

(ii) Custody statement is missing at page-1.

However, learned counsel Mr. Samavesh Bhanj Deo nominated by the High Court Legal Services Committee to represent the appellant, submits that on the insistence of the appellant to engage a private counsel he has given no objection and returned the file to the Committee. No other counsel has entered appearance through Vakalatnama as yet.

Mr. Satish Prasad, learned A.P.P. appears for the State. Be that as it may, the matter should appear after two weeks so that the appellant may make alternative arrangement. Let this order be communicated to the appellant through the jail authorities forthwith so that he may make alternative arrangements to represent himself in this appeal within time.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/