Patna High Court - Orders
Kailash Kumar vs The State Of Bihar on 2 February, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.1222 of 2016
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Kailash Kumar, S/o Ram Babu Sah, Resident of Village- Jahapaha Tola,
P.S.- Ahiyapur, District- Muzaffarpur, under guardianship of Ram Babu
Sah, son of Sri Laxman Sah, resident of village- Jahapaha Tola Neuri, P.S.-
Ahiyapur, District- Muzaffarpur.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Birendra Kumar Singh, Adv.
For the Respondent/s : Mr. Shyam Bihari Singh, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
4 02-02-2017Learned counsel, appearing on behalf of the petitioner, pointed out that there is some typographical error in paragraph 5 of the order, dated 23.01.2017, which had been passed granting bail to the petitioner, namely, Kailash Kumar, "to the satisfaction of Juvenile Justice Board, Nawada, in connection with G.O. Case No. 403 of 2016" and not "to the satisfaction of Juvenile Justice Board, Supaul, in connection with Supaul P.S. Case No. 542 of 2015 corresponding to G.R. No. 2013/2015 and E.R. No. 151 of 2016".
Patna High Court CR. REV. No.1222 of 2016 (4) dt.02-02-20172/2
On perusal of the record, I find that learned counsel, appearing on behalf of the petitioner, has rightly been pointed out the errors that have occurred in the order dated 23.01.2017.
Let the order, dated 23.01.2017, be treated to be rectified and read accordingly.
(Chakradhari Sharan Singh, J) Praveen-II/-
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