Vijay Pandit And Others vs The State Of Jharkhand
2023 Latest Caselaw 1766 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Criminal Appellate Jurisdiction)
                    Criminal Appeal (DB) No. 540 of 2013
Vijay Pandit and others                                      .... Appellants
                                    Versus
The State of Jharkhand                                    ... Respondent
                                     with
                   Criminal Appeal (DB) No. 429 of 2012
Nathan Turiya                                               .... Appellant
                                    Versus
The State of Jharkhand                                    ... Respondent
                                      with
                   Criminal Appeal (DB) No. 473 of 2012
Ramdeo Pandey                                               .... Appellant
                                    Versus
The State of Jharkhand                                    ... Respondent
                                     with
                   Criminal Appeal (DB) No. 774 of 2012
The State of Jharkhand through the Deputy Commissioner, Koderma
                                                          .... Appellant
                                    Versus
Vijay Pandit and others                                   ... Respondents
                                        with
                   Criminal Appeal (DB) No. 815 of 2012
Santoshi Kumari                                           .... Appellant
                                    Versus
The State of Jharkhand                                    ... Respondent
                              ---------------

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellants : Mr. Jitendra Shankar Singh, Advocate [in Cr. Appeal (DB) Nos. 540/13 & 815/12] Mr. P.P.N. Roy, Senior Advocate [in Cr. Appeal (DB) No. 473/12 ] Mr. A.K. Sahani, Advocate [in Cr. Appeal (DB) No. 429/12 ] For the Appellant-State : Ms. Nehala Sharmin, Spl. PP [in Cr. Appeal (DB) No. 774/12] For the Informant : Mr. Sandeep Verma, Advocate Mr. Kislaya Prasad, Advocate Mr. Sumit Kumar, Advocate For the State : Ms. Nehala Sharmin, Spl. PP [in Cr. Appeal (DB) Nos. 540/13 & 429/12] Mrs. Priya Shreshtha, Spl. PP [in Cr. Appeal (DB) Nos. 473/12 & 815/12]

---------------

th Order No.43/ Dated: 26 April 2023

All the appeals are disposed of, but, listed on Board on behest of the motion for making necessary correction in the judgment dated 20 th April 2 Cr. App. (DB) No.540 of 2013 with analogous matters

2023 on behalf of the learned counsels appearing for the State on the ground that their names have not correctly been mentioned.

It has further been submitted by the learned counsel appearing for the informant that the names of the learned counsels appearing for the informant have also not been mentioned in the aforesaid judgment.

It appears from the description furnished in the judgment dated 20th April 2023 showing the names of the learned counsels appearing for the State, the differents names have been reflected, while, the matter was argued by Ms. Nehala Sharmin, the learned Special Public Prosecutor in Criminal Appeal (DB) No. 540 of 2013, Criminal Appeal (DB) No. 429 of 2012 and Criminal Appeal (DB) No. 774 of 2012 and Mrs. Priya Shreshtha, the learned Special Public Prosecutor in Criminal Appeal (DB) No. 473 of 2012 and Criminal Appeal (DB) No. 815 of 2012 on behalf of the State.

Mr. Sandeep Verma alongwith Mr. Kislaya Prasad and Mr. Sumit Kumar, the learned counsels have argued the case on behalf of the informant.

Accordingly, the judgment dated 20th April 2023 is modified to the extent by replacing the names of Ms. Nehala Sharmin, the learned Special Public Prosecutor for the State in Criminal Appeal (DB) No. 540 of 2013, Criminal Appeal (DB) No. 429 of 2012 and Criminal Appeal (DB) No. 774 of 2012 and Mrs. Priya Shreshtha, the learned Special Public Prosecutor for the State in Criminal Appeal (DB) No. 473 of 2012 and Criminal Appeal (DB) No. 815 of 2012 in place of earlier names, as mentioned in the judgment dated 20th April 2023.

Mr. Sandeep Verma alongwith Mr. Kislaya Prasad and Mr. Sumit Kumar, the learned counsels since have appeared on behalf of the informant, therefore, their names may also be inserted in the aforesaid judgment.

Accordingly, the judgment dated 20 th April 2023 is modified to the extent as indicated herein above. The remaining part of the judgment will remain intact.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) RKM