Thongo Manjhi vs The State Of Jharkhand
2021 Latest Caselaw 4045 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 553 of 2020

             Thongo Manjhi                           ---          ---    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. Samavesh Bhanj Deo, Advocate For the Respondent: Mr. Satish Prasad, A. P.P

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05 / 27.10.2021 Learned counsel for the appellant prays for and is allowed two weeks' time after reopening of Diwali vacation to remove the following surviving defects.

9 (i) Presentation form may be filled up completely and correctly.

(ii) Name of appellant stated in the cause title of Vak. does not tally with impugned judgment.

(iii) Parental name and status of appellant stated at page no. 1 and Vak. does not tally with impugned judgment.

(iv) Post Office name of appellant may be stated at page no. 1 and Vak.

(v) Name of Presiding Officer and place of court stated in para-1, aggrieved part and prayer portion may be verified and corrected from impugned judgment.

(vi) Fresh legible copy / duly certified to be true T/c of impugned judgment may be filed, as the same is not easily readable.

(vii) Limitation petition may be filed. 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/