JAYANT KUMAR CHAUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submits that so far as defect no.40 is concerned, that has occurred inadvertently and separate affidavit has been sworn by the Pairvikar and in view of that the said affidavit may kindly be taken on record as the matter is already on board.

(2.) In view of his such submission, the said affidavit is taken on record.

(3.) Defect no.40 is ignored.