Patna High Court - Orders
Awanish Kumar @ Awanish Kumar Shahi vs State Of Bihar on 25 July, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.24826 of 2009
AWANISH KUMAR @ AWANISH KUMAR SHAHI
Versus
THE STATE OF BIHAR
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2/ 25/07/2009Heard learned counsel for the petitioner and learned counsel for the State.
For reasons mentioned in the modification application, the same is allowed. The order dated 25.5.2009 in Cr. Misc. No.3959/09 arising out of Bhagwanpur P.S. Case No.118/05 pending before Chief Judicial Magistrate, Hazipur is modified to the extent that the name of the petitioner be corrected to read as "Awanish Kumar @ Awanish Kumar Sahi" and his name recorded in the earlier order "Awanish Kumar @ Awanish Kumar Sahil" be deleted.
The time granted for surrender by the aforesaid order is extended by four weeks.
Let the order be communicated through FAX to the court of Chief Judicial Magistrate, Hazipur at the cost of the petitioner.
KC ( Navin Sinha, J.)