Dr. Braj Nandan Prasad Verma @ Dr. ... vs Union Of India Through C.B.I
2022 Latest Caselaw 1030 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 113 of 2022
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Dr. Braj Nandan Prasad Verma @ Dr. B.N.P. Verma --- --- 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. Sameer Saurabh, Advocate For the Resp.-CBI: Mr. Prashant Pallav, ASGI

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02 / 11.03.2022 Learned counsel for the appellant submits that surviving defects have been removed day before yesterday, though office note dated 10.03.2022 shows the following surviving defects. 9(iv) Name of the appellant at page no. 1 and Vak. differs from impugned judgment.

(vi) Case No. may be corrected at para-1, aggrieved and prayer para.

Time till 22.03.2022 is allowed to the learned counsel for the appellant to remove the surviving defects 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/