BIRENDRA SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-9-39
HIGH COURT OF JHARKHAND
Decided on September 17,2019

BIRENDRA SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Ms. Renu Bala, counsel appearing on behalf of the petitioners.
(2.) Counsel for the state is present.
(3.) Counsel for the petitioners submits that this Cr. M.P. No. 2634 of 2019 has been filed for modification of the order dated 22.07.2019 passed in B.A. No. 3692 of 2019 by this Court to the extent that: - (i) The case number may be corrected as "Chipadohar P.S. Case No. 04/2019" in place of "Latehar P.S. Case No. 04/2019". (ii) The condition that one of the bailors should be the Government Servant may be exempted or relaxed to close relatives of the petitioners.;


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