Binod Rana @ Munni Rani vs The State Of Jharkhand
2021 Latest Caselaw 4084 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (DB) No. 354 of 2020
            Binod Rana @ Munni Rani                                       ....Appellant
                                             Versus
            The State of Jharkhand                             ...          Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. Rakesh Kumar, Advocate For the State : Mrs. Nehala Sharmin, A.P.P

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06/28.10.2021 Learned counsel for the appellant prays for and is allowed 2 weeks' time after reopening of Diwali vacation to remove the following surviving defects.

9(i) Age and village name of the appellant at Page-1 and Vakalatnama differs.

9(ii) Two different P.S name of deponent is appearing on affidavit.

9(iii) Date stated at last para of affidavit may be properly stated.

9(iv) Pages 45, 56 & 62 may be correctly indicated at impugned judgment.

9(v) Designation of Presiding Officer, at para-1, aggrieved part and prayer portion, may be verified from signing part of impugned judgment.

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) Jk/