Karimuddin Momin vs The State Of Jharkhand
2021 Latest Caselaw 3475 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 335 of 2020
           Karimuddin Momin                                                  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        : Md. Asadul Haque, Advocate
           For the State            : Mr. Bhola Nath Ojha, A.P.P.
           For the Informant        : Md. Yasir Arafat, Advocate
                                           ---

05/16.09.2021 Learned counsel for the appellant, Md. Asadul Haque prays for and is allowed 2 weeks' time to remove the following surviving defects:

4. Authentication fee due on the copy of appellate court judgment Rs. 140 due.

9(i) Subject may be corrected at Index page.

(ii) Place of Ld. Court may be stated at prayer para.

(iv) Duly certified T/C of impugned order may be filed as the text are faint.

(v) Advocate Welfare Association stamp of Rs. 5/- may be filed on back side of Vakalatnama.

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

Let the name of Mr. Bhola Nath Ojha, learned A.P.P appear in the cause list henceforth in place of the erstwhile learned A.P.P, Mr. Ram Prakash Singh.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/