Meghnath Singh vs The State Of Jharkhand
2021 Latest Caselaw 3421 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 515 of 2020
        Meghnath Singh                                   --- --- Appellant
                                       Versus
        The State of Jharkhand                           --- --- Respondent
                           .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing

For the Appellant : Mr. Rohit, Advocate For the Respondent : Mr. Bishambhar Shastri, A.P.P.

07/14.09.2021 In order to remove the defect no. 9(ii), let the impugned judgment be sent back to the learned Trial Court as there is apparent difference in the date of judgment in the first page and at the final page i.e., 31.01.2019 and 31.01.2020 respectively. Let such correction be made by the learned Trial Court within a period of one week from its receipt and same be returned to this Court forthwith.

In order to remove the remaining defects, learned counsel for the appellant prays for and is allowed two weeks' time to remove the following surviving defects:

9(i). Subject may be specified. 9(iii) 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.) A.Mohanty