Smt. Nirmala Prasad vs The State Of Jharkhand & Ors
2025 Latest Caselaw 5907 Jhar

Jharkhand High Court

Smt. Nirmala Prasad vs The State Of Jharkhand & Ors on 17 September, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
              M. A. No. 379 of 2018

  Smt. Nirmala Prasad                      ....   ....         Appellant
                      Versus
  The State of Jharkhand & Ors.          .... ....    Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant : Mr. Abhishek Kumar, Advocate For Respondents : Mr. Rajiv Sinha, Advocate

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Oral Order 05 / Dated : 17.09.2025

Office has pointed out defect No.2 that in the impugned judgment,

name and designation of learned Presiding Officer and the name and address

of all the parties with P.O., P.S. and District along with parentage are

missing.

Under the circumstance, let the judgment be sent to the learned Trial

Court for making necessary correction and after correction the same will be

sent by the learned Trial Court to this Court within four weeks.

Put up this case after four weeks.

In the meantime, learned counsel for the appellant is directed to

remove defect No.1 as pointed out by the office.

(Gautam Kumar Choudhary, J.) 17th September, 2025 AKT/Satendra