Satyendra Kumar Mehra vs Union Of India Through C.B.I
2022 Latest Caselaw 1029 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 137 of 2022
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Satyendra Kumar Mehra --- --- Appellant Versus Union of India through 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. Abhishek Kumar, Advocate For the Resp.-CBI: Mr. Prashant Pallav, ASGI

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02 / 11.03.2022 Learned counsel for the appellant submits that defect no. 9(ii) may be ignored as there is typographical error in the name of the appellant at page no. 476 compared to the internal page no. 3 of the same judgment where correct name of the appellant has been indicated. Moreover, vakalatnama has been executed in the correct name of the appellant. Accordingly, defect no. 9(ii) is ignored.

2. Admit.

3. Call for the lower court records in connection with R.C. Case No. 47(A)/1996-PAT from the Court of learned Special Judge-V, C.B.I. (A.H.D Scam Cases), Ranchi. On receipt of the LCR, matter be listed on 01.04.2022.

(Aparesh Kumar Singh, J) Ranjeet/