Dr. Rabindra Kumar Rana @ Dr. ... vs Central Bureau Of Investigation
2022 Latest Caselaw 1031 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 107 of 2022
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Dr. Rabindra Kumar Rana @ Dr. Ravindra Kumar Rana --- Appellant Versus Central Bureau of Investigation --- --- Respondent

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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Through: Video Conferencing

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For the Appellant: Mr. Debarsi Mondal, Advocate For the Resp.-CBI: Mr. Navneet Sahay, A.C to ASGI

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02 / 11.03.2022 Learned counsel for the appellant Mr. Debarsi Mondal prays for and is allowed time till 22.03.2022 to remove the following surviving defects. 9(i) Some pages of impugned order appears to be missing as per pagination appearing at the bottom of pages (after page no. 238). Remaining page (if any) may be given by way of S.A.

(ii) Execution of appellant stated at Vak. differs from entire petition.

(v) Name of appellant stated at brown cover, Index page, Page No. 1 in I.A petition differs from the impugned judgment.

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/