Patna High Court - Orders
Satyendra Mani Tripathi vs The State Of Bihar on 15 December, 2022
Author: A. M. Badar
Bench: A. M. Badar, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.1 of 1995
Arising Out of PS. Case No.- Year-0 Thana- District- East Champaran
======================================================
1. SATYENDRA MANI TRIPATHI Son of Birendar Mani Tripathi R/v-
Nagdaha, P.S.- Malahi, District- East Champaran
2. MANOJ TIWARI Son of Gajendra Tiwari R/v- Ejra, P.S.- Sangrampur,
District- East Champaran
... ... Appellant/s
Versus
The State of Bihar Bihar
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr.Mukesh Kumar No. 1, Adv.
For the Respondent/s : Mr.Binod Bihari Singh, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE A. M. BADAR
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE A. M. BADAR)
18 15-12-2022I.A. No. 02 of 2022 Liberty to amend the interim application as prayed by the learned counsel for the appellant is granted.
Amendment be effected forthwith.
This is an application for amendment of the memo of appeal and consequently for effecting necessary corrections in order no. 17 dated 01.12.2022 by which the applicant/appellant Satyendra Mani Tripathi was granted bail.
The learned counsel appearing for the appellants submitted that there is typographical mistake in the name of village of appellant no. 1 mentioned in the memo of appeal and Patna High Court CR. APP (DB) No.1 of 1995(18) dt.15-12-2022 2/3 that wrong name came to be carried out in the order no. 17 dated 01.12.2022. He therefore wants to correct the name of village of appellant no. 1 Satyendra Mani Tripathi as "Nagdaha" instead of "Maldaha." Learned counsel for the appellants further submits that even parental address of appellant no. 2 is incorrectly mentioned in the memo of appeal and it needs to be amended by showing the correct address mentioned in para-4 of the instant application.
It is seen that because of inadvertent error, name of village of appellant no. 1 Satyendra Mani Tripathi and parental address of appellant no. 2 Manoj Tiwari is incorrectly mentioned in the memo of appeal. Hence the prayer for effecting amendment made in instant application is allowed. Necessary amendment be effected in memo of appeal. Consequential corrections be effected in the order no. 17 dated 01.12.2022 by showing name of village of appellant no. 1 Satyendra Mani Tripathi as "Nagdaha" and parental address of appellant no. 2 Manoj Tiwari as "Son of Gajendra Tiwari, Resident of village-Ejra, P.S.- Sangrampur, District-East Champaran."
With these directions, the interim application stands allowed.
Patna High Court CR. APP (DB) No.1 of 1995(18) dt.15-12-2022 3/3 Amendment to memo of appeal be effected forthwith.
(A. M. Badar, J) ( Alok Kumar Pandey, J) shahzad/-
U T