Inder Gaur vs State Of Jharkhand
2021 Latest Caselaw 3528 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 420 of 2020
        Inder Gaur                                             --- --- Appellant
                                      Versus
        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. Sayed Ramiz Zafar, Advocate For the Respondent : Mr. Shekhar Sinha, P.P.

08/21.09.2021 Learned counsel for the appellant submits that defect no. 9(iv), 9(v) and 9(vi) have been removed on 16.09.2021. It appears from the office note that defect no. 2, 9(i), to 9(vi) have not been removed. However, in view of the categorical statement of learned counsel for the appellant, office is directed to verify whether defect no. 9(iv), 9(v) and 9(vi) have been removed. In order to remove the remaining defects, as under, if surviving, learned counsel for the appellant is allowed one week's time:

2. Limitation expired on 8/9/08, delay-4300 days. 9(i) Address of appellant in page-1 and vakalatnama differs. 9(ii) Title of the page1 and index may be stated as per J.H.C rule. 9(iii) Father's name of the appellant in page-2 and vakalatnama may be verified with impugned judgment.

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

Learned P.P. Mr. Shekhar Sinha submits that appellant has been released after grant of remission by the State Sentence Review Board as per the notification dated 08.09.2021. Name of the appellant appears at serial no. 45. The said notification has been sent through email. Let the email enclosing the notification dated 08.09.2021 be kept along with the record.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty