Chhotu @ Ramjan Rai vs The State Of Jharkhand
2022 Latest Caselaw 3286 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Appeal (S.J.) No.414 of 2020
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Chhotu @ Ramjan Rai .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Abhay Kr. Chaturvedy, Adv. For the State : Mrs. Niki Sinha, A.P.P.

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th 05/Dated: 18 August, 2022

1. The case has been filed on 02.07.2020 but still it is under defect.

2. It appears that the judgment of conviction is dated 16.01.2019 and the appeal has been filed on 02.07.2020 that is after the delay of 474 days. Even after filing of the appeal neither the defect has been removed nor the appellant has surrendered before the court below.

3. In view of above facts, the court below is directed to take all coercive steps for apprehension of the appellant and committing him to the custody and report to this Court within three weeks.

4. The appellant is permitted to remove rest of the defects in the meantime.

(Rajesh Kumar, J.)

Amar/-