Bablu Kumar Mahto vs The State Of Jharkhand
2021 Latest Caselaw 3553 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 413 of 2020
           Bablu Kumar Mahto                                                 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         : Ms. Shatakshi, Advocate
           For the State             : Mr. Satish Prasad, A.P.P.
                                            ---

05/22.09.2021 Learned counsel for the appellant nominated by High Court Legal Services Committee on request of the appellant, prays for and is allowed 3 weeks' time to remove the following surviving defects:

9(i) P.O of the appellant may be stated in Page-1 & Vakalatnama

(ii) Date of order at Para-1 may be stated as per impugned order.

(iii) P.S no. at Para-4 may be verified from impugned order.

(iv) Date of F.I.R stated as para 4, 5 maybe verified from impugned order.

(v) Date of information stated at Para-4 may be verified.

(vi)P.S case no. at aggrieved para may be verified from impugned order.

(vii)Sentence stated at aggrieved para may be stated properly.

(viii)Duly certified T/C of impugned judgment may be filed.

(ix) Heading of Vakalatnama may be corrected.

(x) Custody statement is missing at Page-1

(xi) Limitation petition may be filed.

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

Let the name of Mr. Satish Prasad, learned A.P.P appear in the cause list henceforth in place of the erstwhile learned A.P.P, Mr. Pankaj Kumar.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/