Md. Meraj vs State Of Jharkhand
2022 Latest Caselaw 4070 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (DB) No. 432 of 2022
     Md. Meraj                                  ...    Appellant
                              Versus
     State of Jharkhand                 ...               Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE AMBUJ NATH

For the Appellant : Mr. Shree Nivas Roy, Advocate For the State : A.P.P.

For the Informant : Mr. Abhay Kr. Mishra, Advocate

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Order No. 05 Dated 10th October, 2022

Mr. Shree Nivas Roy, learned counsel for the appellant has submitted that only one free copy was supplied which has been filed in Criminal Appeal (DB) No. 430 of 2022 which has been preferred on behalf of one of the co-convict Md. Imteyaz.

The defect, which has been pointed out by the office is with respect to the impugned judgment filed by the learned counsel for the appellant in the present case. In view of the fact that the free copy has already been filed in the case of one of the co-convicts as noted above, let defects No. 4 and 9(i) are ignored and let this appeal be listed along with Criminal Appeal (DB) No. 430 of 2022.

                                            (RONGON MUKHOPADHYAY, J.)


MK                                                 (AMBUJ NATH, J.)