BANGO MIAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. (Cr.) No. 583 of 2011:

(2.) IN this interlocutory application, the Petitioner has prayed for modification of the order dated 28th March, 2011 so as to correct the typing error in the bail application and the consequent sessions trial number mentioned in bail application.

(3.) NOBODY appeared to oppose this interlocutory application. Considering the reasons explained in the application, this interlocutory application is allowed. The Petitioner is permitted to make necessary correction in the bail application, being B.A. No. 9078 of 2010.