PURNENDU ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard leaned counsel for the parties.

(2.) At the outset it appears from the order dtd. 13/10/2022 that due to typographical error this case has been abated against the petitioner nos. 1 and 2 in place of petitioner nos. 1 and 3.

(3.) Accordingly order dtd. 13/10/2022 is hereby modified to the extent that the Cr. Rev. Application No. 1099 of 2008 is abated against the petitioner nos. 1 and 3-namely, Tusar Kanti Roy and Ardhendu Roy, respectively.