Jharkhand High Court
Krishna Murari Singh vs The Union Of India Through C.B.I on 30 June, 2020
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 731 of 2014
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Krishna Murari Singh ... Appellant Versus The Union of India through C.B.I. ... Respondent
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellant : Mr. Brij Bihari Sinha, Advocate For the C.B.I. : Mr. Rohit Sinha, Spl. P.P.
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Order No.03 Dated- 30.06.2020 Heard the parties through video conferencing. The learned counsel for the appellant prays for time. Prayer for time is allowed as the last chance. List this appeal after eight weeks. It is further submitted by the learned counsel for the appellant that the brief with him has become mutilated and part of it has become illegible as the brief is pending with him for a substantial period of time and he submits that he is ready and willing to deposit Rs.250/- in High Court within four weeks and submits that he be supplied with a copy of the paper book containing all the relevant documents required for hearing of the appeal.
In case, Rs.250/- is deposited on behalf of the appellant within four weeks, the copy of the paper book containing all the relevant documents required for hearing of the appeal be supplied to the learned counsel appearing on behalf of the appellant in this appeal, within two weeks of deposit of Rs.250/-.
(Anil Kumar Choudhary, J.) Sonu-Gunjan/