BHOTI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since all the aforesaid appeals arise from Ekma P.S. Case No.312 of 2021, as such, they have been heard together and are being disposed of by this common judgment.

(2.) Heard learned counsel for the appellants, learned counsel for the State and learned counsel for the Informant.

(3.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.