Krishna Mohan Kumar vs The State Of Bihar
2021 Latest Caselaw 903 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No. 36569 of 2020
                               Arising out of
                  CRIMINAL MISCELLANEOUS No. 77881 of 2019
           Arising Out of PS Case No.-375 Year-2018 Thana- ALOULI District- Khagaria
     ======================================================

1. Krishna Mohan Kumar, aged about 35 years (Male), Son of Devnarayan Sah @ Debu Sah.

2. Dev Narayan Sah @ Debu Sah, aged about 59 years, (Male) Son of Late Premlal Sah.

Both resident of Village - Jogiya, PS- Alouli, District- Khagaria.

... ... Petitioner/s Versus The State of Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Praveen Kumar Agrawal, Advocate For the State : Mr. Jharkhandi Upadhyay, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 17-02-2021

The matter has been heard via video conferencing.

2. Heard Mr. Praveen Kumar Agrawal, learned counsel

for the petitioners and Mr. Jharkhandi Upadhyay, learned

Additional Public Prosecutor (hereinafter referred to as the 'APP')

for the State.

3. The petitioners seek modification of judgment dated

31.08.2020 passed in Cr. Misc. No. 77881 of 2019, for correction

of the name of the father of the petitioners.

4. Learned counsel for the petitioners submitted that

there was typographical error in writing the name of the father of Patna High Court CR. MISC. No.36569 of 2020 dt.17-02-2021

the petitioners in the main application due to which wrong

parentage has been typed in the judgment dated 31.08.2020 and,

thus, prayer was made for correcting the same.

5. The Court finds the petition to be misconceived.

Since there was error in the application itself, the same was typed

in the order. Thus, if there is to be any correction, the petitioners

have to get the correction made in their application and only then

there can be any corresponding correction in the judgment.

6. In view thereof, the application stands disposed off

with liberty to the petitioners to file fresh application.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T