LAWS(CAL)-2022-4-155

PURNIMA KANDU Vs. STATE OF WEST BENGAL

Decided On April 06, 2022
Purnima Kandu Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The order dated April 4, 2022 is mentioned for correction.

(2.) In the last line of the first page of the said order, the name 'Dipak Kandu, the cousin brother of the deceased', shall stand corrected to read as 'Dipak Kandu, the nephew of the deceased'.

(3.) In the second line of the second page of the said order, the names 'Md. Asik and Bhim Tewari' shall stand corrected to read as 'Md. Asik and Naren Kandu'.