Michael Dungdung vs The State Of Bihar (Now Jharkhand)
2023 Latest Caselaw 491 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (D.B.) No. 131 of 1994 (R)

            Michael Dungdung                                      ... ... Appellant
                                          Versus
      The State of Bihar (now Jharkhand)                  ... ... Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Sahil, Amicus Curiae For the Respondent : Mrs. Vandana Bharti, APP

---------------------------- ORAL ORDER 17/Dated: 30th January, 2023

This Court, in course of hearing, has found that due to typographical error in the order dated 11.01.2023, in place of "Order No.16" it has been typed as "Order No.15".

Accordingly, the said order dated 11.01.2023 is modified to the extent that the "Order No.15" be read as "Order No.16" and rest of the order shall remain intact.

Heard the learned counsel for the parties.

Hearing is concluded.

Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Saurabh/-