Sudhir Rawani vs The State Of Bihar (Now Jharkhand)
2023 Latest Caselaw 651 Jhar

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 IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cr.A. (DB) No. 167 of 1994 (D.B.)

Sudhir Rawani                   ... ...     ...     Appellant
                              Versus
The State of Bihar (Now Jharkhand)
                               ..... ...    ...     Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Ms. Amrita Banerjee, Amicus Curiae For the State : Mr. Tarun Kumar, A.P.P.

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Order No. 10/Dated 7th February, 2023

Ms. Amrita Banerjee, learned Amicus Curiae

appearing for the appellant has shown her difficulty in

assisting the Court since paper book, which has been

supplied to her, is not legible. Therefore, she submits that

legible copy of paper book may be directed to be supplied to

her.

We have perused the record and found therefrom

that typed copy of impugned judgment and testimony of

witnesses is available on record.

In view thereof, office is directed to supply the paper

book containing typed copy of impugned judgment and

testimony as is available on record to Ms. Amrita Banerjee,

learned Amicus Curiae forthwith.

Mr. Tarun Kumar, learned A.P.P has submitted that

now he has been assigned to represent the State in this

appeal but he has no brief of the case. Therefore, he has

requested for supply of paper book.

In view of such submission, let a legible copy of

paper book be supplied to the learned A.P.P. forthwith.

Let the name of Mr. Tarun Kumar, learned A.P.P. be

reflected in the daily cause list henceforth.

Post this case on 13.02.2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.)

Alankar/-