Rajesh Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 3999 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 269 of 2020
        Rajesh Kumar Singh                                     --- --- 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. Rakesh Kumar, Advocate For the Respondent :

07/25.10.2021 Learned counsel for the appellant prays for and is allowed 2 weeks' time to remove the following surviving defects:-

2. Delay by 490 days.

8. Earlier moved statement is missing at para 2. 9(i) P. forms appears to be incomplete (including signature of learned Advocate).

9(ii) P.O. + P.S name of deponent is missing at affidavit. 9(iii) Limitation petition may be filed. 9(iv) Address of the appellant at Vak. may be verified from page-1.

9(v) Parental name of the appellant at page-1 and Vak. differs from title page of impugned judgment (spelling error) 9(vi) Order of sentence may be categorically stated at para-1 9(vii) Judgment date may be corrected at para -1, aggrieved part and prayer para.

9(viii) Name of presiding officer may be properly stated at para -1, aggrieved para and prayer portion.

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.)

A.Mohanty