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Patna High Court - Orders

The State Of Bihar vs Jai Kishor Sah on 21 June, 2023

Bench: Chakradhari Sharan Singh, Rajesh Kumar Verma

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      CRIMINAL APPEAL (DB) No.338 of 2021
                    Arising Out of PS. Case No.-187 Year-2020 Thana- SIDHWALIYA District- Gopalganj
                  ======================================================
                  Jai Kishor Sah

                                                                                  ... ... Appellant/s
                                                       Versus

                  The State of Bihar

                                                            ... ... Respondent/s
                  ======================================================
                                                         with
                                        DEATH REFERENCE No. 4 of 2021
                    Arising Out of PS. Case No.-187 Year-2020 Thana- SIDHWALIYA District- Gopalganj
                  ======================================================
                  The State of Bihar

                                                                                  ... ... Petitioner/s
                                                       Versus

                  Jai Kishor Sah

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  (In CRIMINAL APPEAL (DB) No. 338 of 2021)
                  For the Appellant/s :     Mr. Sarva Deo Singh, Advocate
                                            Mr. Sanjay Kumar, Advocate

                  For the State            :Mr. Abhimanyu Sharma, APP
                  For the Informant        :Mr. Satish Kumar Sinha, Advocate
                                            Mr. Javed Aslam, Advocate
                  (In DEATH REFERENCE No. 4 of 2021)
                  For the Petitioner/s :    Mr.Xxxxx
                  For the Respondent/s :    Mr.Xxxxxxxxx
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
                  SINGH
                          and
                          HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                                        ORAL ORDER

                  (Per: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
                  SINGH)

51   21-06-2023

During the course of dictation of the judgment in these matters, it came to our notice that there was a Patna High Court CR. APP (DB) No.338 of 2021(51) dt.21-06-2023 2/2 typographical error in the order dated 02.02.2023. The final hearing of these matters had concluded on 02.02.2023 and, accordingly, the appeal was to be listed under the heading 'For Judgment'. However, in the said order dated 02.02.2023 in place of 'For Judgment', 'For Hearing' was typed. It is ordered that the said order dated 02.02.2023 shall be read accordingly.

List this case under the heading 'For Judgment' on 26.06.2023 at 04:00 P.M. (Chakradhari Sharan Singh, J) (Rajesh Kumar Verma, J) Sachin/Rajesh U