Patna High Court - Orders
Sanjay Chouhan vs The State Of Bihar on 19 January, 2023
Bench: Chakradhari Sharan Singh, Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.43 of 2022
Arising Out of PS. Case No.-104 Year-2008 Thana- HISUWA District- Nawada
======================================================
SANJAY CHOUHAN
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Manoj Kumar, Advocate
For the Respondent/s : Mr. Dr. Mayanand Jha, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
and
HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH)
5 19-01-2023There is typographical error in the order dated 03.01.2023 wherein 'learned Additional Session Judge-2nd, Nawada' has been typed in place of 'learned Additional Sessions Judge-7th, Nawada. The said typographic error has apparently occurred because of the typographic error in the prayer portion of the memo of appeal.
Learned counsel for the appellant is directed to make necessary correction in the prayer portion of the memo of appeal at page-19 in course of the day.
The order dated 03.01.2023 shall be read accordingly.
(Chakradhari Sharan Singh, J) ( Rajesh Kumar Verma, J) mdrashid/-
U