SAKET KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Learned counsel for the petitioner submits that this interlocutory application has been filed with a prayer to ignore the defects pointed out by the stamp reporter. It is next submitted that the petitioner is no way associated with the UCO Bank anymore as he has retired from his service from UCO Bank, hence, the defects pointed out by the stamp reporter be ignored.

(3.) Since, admittedly, the petitioner is no way associated with the UCO Bank anymore which is the sole accused person of this case, hence, this Court is not inclined to ignore the defects pointed out by the stamp reporter at serial no.9(ix). Accordingly, the prayer to ignore the defect pointed out by the stamp reporter at Serial No.9(ix) is rejected.