Arijit Adhikary vs State Of West Bengal & Ors
2023 Latest Caselaw 2718 Cal

19.04.2023
Item Nos.1 & 2
Ct. No.1
PG/KS
                                          WPA (P) 9 of 2020

                                        Arijit Adhikary
                                               Vs.
                                 State of West Bengal & Ors.
                                             With
                                     WPA (P) 13 of 2020

                                The Court on its own motion
                        In Re: Unnatural death of a teenaged boy in
                            Mallarpur P.S., District - Birbhum.


                      Mr. Debasish Banerjee
                      Mr. Rakesh Jana
                             .... For the Petitioner in WPA (P) 9 of 2020

                      Mr. S. N. Mookherjee, Ld. A.G.,
                      Mr. Anirban Ray, Ld. G.P.,
                      Mr. Tapan Kumar Mukherjee, Ld. AGP,
                       Mr. Somnath Naskar
                                   .....For the State
                      Mr. Siddhartha Lahiri
                                            .....For the UOI
                      Mr. Saikat Banerjee
                                            .....For the High Court Admn.
                      Mr. T. M. Siddiqui
                      Mr. Nilotpal Chatterjee
                                            .....For the W.B. Commission
                                            for Protection of Child Welfare



                 1.

These matters have been listed under the

caption "To Be Mentioned". It is submitted by

the learned advocate appearing for the petitioner

that in page 10 paragraph 16 of the judgment

and order dated 4th April, 2023, the year of the

Juvenile Justice (Care and Protection of

Children) Act has been mentioned as '2017',

whereas it should be '2015'. The said

inadvertent mistake be corrected and this order

shall form part of the judgment and order dated

4th April, 2023.

2. This corrected order shall also be

communicated to the learned Registrar (L & OM)

in terms of the directions issued earlier.

3. Urgent photostat certified copy of this

order, if applied for, be furnished to the parties

expeditiously upon compliance of all legal

formalities.

(T. S. SIVAGNANAM) ACTING CHIEF JUSTICE

(HIRANMAY BHATTACHARYYA, J.)