Pranay Singh Baghel @ Pranay Singh vs The State Of Jharkhand
2023 Latest Caselaw 2708 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1768 of 2023
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Pranay Singh Baghel @ Pranay Singh ... Petitioner Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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      For the Petitioner        : Mr. Sumeet Gadodia, Advocate
                                  Ms. Aanya, Advocate
                                  Mr. Ankit Kumar, Advocate
                                  Mr. Shashank Kumar, Advocate
      For the State             : Mr. Pankaj Kumar, P.P.
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      Order No.05 Dated- 08/08/2023
      I.A. No.5085 of 2023
           Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with a prayer to ignore the defect pointed out by the stamp reporter at serial No.9 (ii) which is to the effect that the parental name of the petitioner in page-1 and Vakalatnama differs from the impugned judgment as page-62.

Perusal of the record reveals that the order dated 10.02.2023 at page-62 has been passed in respect of Pranay Singh Baghel S/o- Premlal Singh Baghel but not the petitioner who disown that he is the son of Premlal Singh Baghel. Hence, the petitioner has no locus standi to file this petition and accordingly there is no error in the defect pointed out at serial No.9 (ii) by the stamp reporter. Hence, the prayer to ignore the same, being without any merit, is rejected.

This interlocutory application stands disposed of.

(Anil Kumar Choudhary, J.) I.A. No.6005 of 2023 Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with a prayer to ignore the defect pointed out by the stamp reporter at serial No.9 (iv). Learned counsel for the petitioner submits that the certificate of the Copying Department is missing in the certified copy of the order filed in this case.

Perusal of the record reveals that in fact the certificate of the Copying Department is missing in the order. Hence, this Court does not find any error in the defect pointed out by the stamp reporter at serial No. 9 (iv). Hence, there is no justifiable reason to ignore the same. Accordingly the prayer to ignore the same, being without any merit, is rejected.

This interlocutory application stands disposed of.

(Anil Kumar Choudhary, J.) Cr.M.P. No.1768 of 2023 The petitioner is directed to remove the defects pointed out by the stamp reporter within four weeks from the date of this order, failing which, this Cr.M.P. shall stand dismissed without further reference to the Bench.

List this Cr.M.P. after removal of the defects.

(Anil Kumar Choudhary, J.) Animesh/