LAWS(JHAR)-2023-2-128

ANWAR MIAN Vs. STATE OF BIHAR (NOW JHARKHAND)

Decided On February 07, 2023
Anwar Mian Appellant
V/S
STATE OF BIHAR (NOW JHARKHAND) Respondents

JUDGEMENT

(1.) Reference may be made to order dtd. 24/4/2019, whereby and whereunder following order has been passed by the Co-ordinate Division Bench of this Court:

(2.) In compliance thereto, an Interlocutory Application being I.A. No. 4332 of 2019 has been filed on behalf of appellant annexing therewith the documents pertaining to identification of the appellant and certification of the advocate concerned.

(3.) It appears from the statement at paragraph 4 and 5 of the Interlocutory Application that document pertaining to identification of the appellant has been filed by annexing therewith Voter I.D. Card of the appellant bearing I.D. No. BZQ0214775 with attestation of concerned Advocate namely Mohammad Sohel Akhatar having Enrollment No. JH298/14 practicing at Dhanbad Civil Court, Dhanbad, appended as Annexure- I.A.-1 to the Interlocutory Application.