RAJIV JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submits that he will remove the surviving defect, in course of the day.

(2.) Let him do so.

(3.) This petition has been filed for quashing of the order dtd. 19/9/2022 passed by the learned Additional Sessions Judge-IV, Hazaribagh in connection with Rajrappa P.S. Case No.79 of 2016, corresponding to S.T. No.347 of 2021, pending in the court of the learned Additional Sessions Judge-IV, Hazaribagh.