STATE OF JHARKHAND Vs. MANTI DEVI

JUDGEMENT

(1.) Mr. Gaurav Raj, learned A.C. to A.A.G.-III, appearing for the appellant State has submitted that one supplementary affidavit has been filed with a prayer to ignore the Defect No.3.

(2.) He further submits that Defect No.5 which pertains to filing of typed copy of few pages may also be ignored since the original record of the writ petition is tagged with the record of this case.

(3.) Considering the supplementary affidavit filed on behalf of the State appellant as well as submission made on behalf of the appellants, the Defect No.3 and 5 are hereby ignored.