Jharkhand High Court
Prashant Raj Srivastva vs The State Of Jharkhand on 9 August, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No. 4955 of 2016
IN
B.A. No. 2837 of 2016
Prashant Raj Srivastava ..... Petitioner
Versus
The State of Jharkhand & Others ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Rajeev Kumar Sinha, Advocate
For the State : Mr. Vijay Shankar Prasad, A.P.P.
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th
08/Dated: 09 August, 2016
I.A. No. 4955 of 2016 has been filed with a prayer to
correct the Sessions trial number in the order dated
01.08.2016.
2. It appears that under order dated 01.08.2016, petitioner was granted provisional bail till 15.12.2016 in Sessions Trial No. 210 of 2015, whereas the correct Sessions Trial number is 610 of 2015, presently pending in the court of Sri Yogeshwar Mani, A.J.C.-I, Ranchi.
3. In the facts and circumstance, the order dated 01.08.2016 is modified to the extent that in place of "S.T. No. 210/2015", it should be read as "S.T. No. 610/2015", subject to the condition that petitioner shall deposit Rs. 500/- to the Secretary General, Jharkhand High Court Advocates' Association and shall file a receipt to this effect which shall be kept on record.
3. Accordingly, I.A. No. 4955 of 2016 stands allowed.
4. Let a copy of this order be communicated to the trial court and also to the Secretary General, Jharkhand High Court Advocates' Association.
5. Further, today, the case is listed under the heading "For Orders". As per roaster, this Court has been assigned for hearing anticipatory bail application.
6. In this view of the matter, let this case go out of my list for being placed before the regular Bench after taking necessary permission from Hon'ble the Chief Justice.
(Anant Bijay Singh, J.) Sunil/-