ANKIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Rajneesh Vardhan, A.P.P. For the O.P. No. 2 : Mr. Soumitra Baroi, Advocate 3/dtd.: 22/06/2022 I.A. No. 4330 of 2022 has been filed for ignoring the defect no. 9(v).

(2.) Learned counsel for the petitioners submits that in para 3 of the said interlocutory application it has been disclosed that part of Annexure-2 is a web copy of the order dtd. 30/6/2017 passed in A.B.P. No. 1155 of 2017 and it was downloaded from the e-Court website.

(3.) In view of statement made in para 3 of the interlocutory application, prayer is allowed.