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High CourtsSINGLE BENCH(2017) 03 JH CK 0076

Barun Kumar Sinha vs The State of Jharkhand through CBI

Jharkhand High Court · Decided on 28 March 2017

HON’BLE JUDGES
Rajesh Shankar
RESULT
Disposed
CASE NUMBER
705 of 2017
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Judgment

9 paragraphs · 362 words
1.

Heard learned counsel for the parties.

2.

The present petition has been filed on behalf of the petitioner for modification of the order dated 08.03.2017 passed by this Court in B.A. No. 10821 of 2016 to the extent that in the last paragraph of the order, in place of words "learned District & Additional Sessions Judge, Ghatshila in connection with S.T. no. 397 of 2016 arising out of Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016" may be modified and be read as "learned Additional Chief Judicial Magistrate, Ghatsila in connection with Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016".

3.

Learned counsel for the petitioner submits that in paragraph 1 and in the prayer portion of B.A. no. 10821 of 2016, due to inadvertent mistake, committed on behalf of the petitioner, the words "learned District & Additional Sessions Judge, Ghatshila in connection with S.T. no. 397 of 2016 arising out of Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016" have wrongly been mentioned. However, the correct particulars are as under:

4.

"learned Additional Chief Judicial Magistrate, Ghatsila in connection with Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016".

5.

Perused the records.

6.

Considering the submissions and the facts available on the record, the words "learned District & Additional Sessions Judge, Ghatshila in connection with S.T. no. 397 of 2016 arising out of Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016" mentioned in the last paragraph of the order dated 08.03.2017 in B.A. No. 10821 of 2016 is modified as "learned Additional Chief Judicial Magistrate, Ghatsila in connection with Ghatsila P.S. Case no. 72 of 2016 corresponding to G.R. Case no. 397 of 2016".

7.

The order dated 08.03.2017 in B.A. No. 10821 of 2016 is modified to the said extent.

8.

The present criminal miscellaneous petition is, accordingly, disposed of.

9.

Office is directed to communicate this order to the concerned court below through FAX on payment of cost on behalf of the petitioner.