Union Of India vs Sanat Kumar Mandal
2022 Latest Caselaw 3822 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Acquittal Appeal No.36 of 2021
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Union of India, through S.P., C.B.I., Dhanbad.... .... Appellant Versus

1. Sanat Kumar Mandal

2. Arun Kumar Bharti

3. Jan Sangh Kol

4. Deepak Kundu

5. Ajay Kumar Bhagat .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Rohit Sinha, Adv.

For the State                          :
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              th

05/Dated: 20 September, 2022

1. The present acquittal appeal has been filed on 08.10.2021 but it is still under defect.

2. The present case has been filed against the judgment dated 29.01.2020 passed in RC-02(A)/2010-R by the learned Additional Sessions Judge-VIII- cum-Special Judge CBI, Dhanbad.

3. As a last chance, six weeks' time is granted to remove the surviving defects as pointed out by the office failing which the present acquittal appeal shall be dismissed without further reference to a Bench.

(Rajesh Kumar, J.)

Amar/-