Patna High Court - Orders
Tiran Sharma vs The State Of Bihar on 21 July, 2023
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21533 of 2023
Arising Out of PS. Case No.-183 Year-2019 Thana- BHARGAMA District- Araria
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Tiran Sharma Son Of Akalu Sharma Resident Of Village- Mahthawa Bazar,
Ward No. 05, Ps- Bhargama, Distt- Araria
... ... Petitioner/s
Versus
The State of Bihar .. ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar Yadav, Advocate
For the Opposite Party/s : Mr. Suresh Prasad Singh, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
4 21-07-2023Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
Learned counsel for the petitioner submits that vide order dated 13.07.2023, the prayer for bail of the petitioner has been rejected by this Court, but due to typographical error the under Sections has wrongly been typed in the aforesaid order as 'under Sections 413, 44 and 34 of the Indian Penal Code and Section 25(1-b)a, 26 and 35 of the Arms Act' in place of 'under Section 302/34 of the Indian Penal Code'.
Let the order dated 13.07.2023 'under Sections 413, 44 and 34 of the Indian Penal Code and Section 25(1-b)a, 26 and 35 of the Arms Act' be read as 'under Section 302/34 of the Indian Penal Code'.
Accordingly, the order dated 13.07.2023 is modified to the aforesaid extent.
(Rajesh Kumar Verma, J) mdrashid/-
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