SRAWAN MARDI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-4-10
HIGH COURT OF JHARKHAND
Decided on April 30,2020

Srawan Mardi Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Jitendra Nath Upadhyay, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Sardhu Mahto, learned A.P.P. appearing on behalf of the State.
(3.) Learned counsel appearing on behalf of the petitioner submits that there are three remaining defects which are yet to be cured which are formal in nature. Learned counsel further submits that these defects may be ignored.;


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