Ram Nandan Singh vs Union Of India C.B.I
2022 Latest Caselaw 1028 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 131 of 2022
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             Ram Nandan Singh                      ---         ---   Appellant
                                             Versus
             Union of India C.B.I                  ---   ---   Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Through: Video Conferencing

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For the Appellant: Mr. Shekhar Sinha, Advocate For the Resp.-CBI: Mr. Prashant Pallav, ASGI

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02 / 11.03.2022 Learned counsel for the appellant Mr. Shekhar Sinha prays for and is allowed time till 22.03.2022 to remove the following surviving defects. 9(i) Date of order of sentence may be verified and corrected in para-1 and sentence date may be categorically stated in aggrieved and prayer para.

(ii) Pages of the Impugned judgment are not arranged in proper sequence. Further, one page i.e. page no. 378 of the impugned judgment is missing which may be also filed. Index may be also corrected accordingly.

(iii) Subject matter is missing in Index.

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

If defects are removed, matter be listed on 25.03.2022.

(Aparesh Kumar Singh, J) Ranjeet/