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Judgment
Deepak Roshan, J
Heard through V.C.
Mr. Gautam Kumar, learned counsel for the petitioner submits that due to inadvertence in paragraph No.5 the name of learned trial court has wrongly been typed as learned District and Additional Sessions Judge-I, Seraikella. However, the case is pending in the court of learned Additional Sessions Judge-III, West Singhbhum at Chaibasa. In this view of the matter, the same may be corrected in paragraph No.5 of the order dated 04.10.2021.
Learned APP for the State does not have any objection.
In view of the aforesaid submission the name of learned trial court which is mentioned as learned District and Additional Sessions Judge-I, Seraikella in paragraph No.5 of the order dated 04.10.2021 be read as learned Additional Sessions Judge-III, West Singhbhum, at Chaibasa.
The order dated 04.10.2021 is modified to the aforesaid extent.