Jeetwahan Patar @ Jitwahan Patar @ ... vs The State Of Jharkhand
2024 Latest Caselaw 10478 Jhar

Jharkhand High Court

Jeetwahan Patar @ Jitwahan Patar @ ... vs The State Of Jharkhand on 18 November, 2024

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No.310 of 2016
                                        ------
           Jeetwahan Patar @ Jitwahan Patar @ Jeetbahan Patar.
                                                         ... ... ... Appellant
                                          Versus
           The State of Jharkhand.                    ... ... ... Respondent
                                        ------
                      PRESENT : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant : Mr. Kripa Shankar Nanda, Advocate For the State : Mr. Azeemuddin, A.P.P.

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18.11.2024 This case has been listed to correct the name and place

of the Trial Court.

2. In the judgment dated 21.10.2024, at three places i.e.

at the top of cause title, in the opening paragraph of Criminal

Appeal (D.B.) No.310 of 2016 and in the operative portion, the

nomenclature of the Trial Court and the place have been

mentioned as Learned Additional Sessions Judge-II, Latehar, in

place of "ADDITIONAL JUDICIAL COMMISSIONER-XII,

RANCHI".

2. The judgment dated 21.10.2024 is accordingly modified. The name and place of the Trial Court be read as ADDITIONAL JUDICIAL COMMISSIONER-XII, RANCHI.

3. Be it noted that certified copy of this order be provided along with the certified copy of the judgment dated 21.10.2024, if applied for.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.)

Prashant. Cp-2