Roshan Munda @ Guti @ Rausan Munda vs The State Of Jharkhand
2023 Latest Caselaw 3219 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Criminal Miscellaneous Jurisdiction)

                           Cr. A. (SJ) No. 816 of 2022

Roshan Munda @ Guti @ Rausan Munda             ... ... Appellant
                                Versus
The State of Jharkhand                           ... ... Respondent
                                 with
                       Cr. A. (SJ) No. 651 of 2019

Habil Mundu @ Habil Munda                              ...   ... Appellant
                                    Versus
The State of Jharkhand                               ... ... Respondent
                                ------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Petitioner : Mr. Nilendu Kumar, Advocate [In Cr.A. (SJ) 816 of 2022] Mr. Vijay Shankar Jha, Advocate [In Cr.A. (SJ) 651 of 2019] For the State : Mrs. Priya Shrestha, Spl.PP [In Cr.A. (SJ) 816 of 2022] Mr. Suraj Verma, APP [In Cr.A. (SJ) 651 of 2019]

--------

th Order No.04/Dated: 28 August, 2023 When the matters are called out, the learned counsels for the parties are present.

The learned counsel for the appellant in Cr. Appeal (SJ) No. 816 of 2022 submits that in this appeal defect has been pointed out that certified copy of the judgment has not been filed, however, the same has been filed in Cr. Appeal (SJ) No. 651 of 2019 and, hence, the same may be ignored.

Defect as pointed out by the office is ignored. Accordingly, put up these cases on 04.9.2023 under the heading "For Admission".

(Ratnaker Bhengra, J.) KNR