Binod Kumar Sinha @ Binod Kumar vs The State Of Jharkhand Through Cbi
2023 Latest Caselaw 2832 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 706 of 2018
               Binod Kumar Sinha @ Binod Kumar                    ... Petitioner
                                          -Versus-
               The State of Jharkhand through CBI                 ... Opposite Party
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Petitioner       : None
               For the CBI              : Mr. Nitish Parth Sarthi, A.C. to A.S.G.I.
                                               -----

19/11.08.2023        This matter was dismissed vide order dated 08.12.2022.

2. Today this matter has been listed on the mention of the learned

counsel for the CBI.

3. It appears that at internal page 5 of the judgment dated 08.12.2022,

the judgment was relied by the learned counsel for the CBI in State

through Deputy Superintendent of Police v. R. Soundirarasu; (AIR

2022 SC 4218), whereas, it has been inadvertently typed as State through

Deputy Superintendent of Police v. R. Soundirarasu; (AIR 2020 SC 4281).

However, the contents of paragraphs 55 to 72 of the said judgment has

been correctly typed.

4. In view of the above, it appears that inadvertently it has occurred.

5. Let it be read as State through Deputy Superintendent of

Police v. R. Soundirarasu; (AIR 2022 SC 4218) .

6. The order dated 08.12.2022 is modified to the above extent.

7. Let this order be treated as part of the judgment dated 08.12.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/