- (1.) Leave granted.
(2.) In pursuance of the notice issued by this Court on 16 January 2019, Mr. Saket Singh, learned Additional Standing Counsel appearing on behalf of the State of Bihar has taken instructions in regard to the address of the appellant. He states that both village Polda (as reflected in the cause title of Criminal Miscellaneous No.47664 of 2018 (Modification) arising out of Criminal Miscellaneous No.30925 of 2018) and village Aandharibag Kalan fell within the jurisdiction of the same erstwhile Police Station, namely, P.S. Hariharganj, District Palamu, Jharkhand. Learned Additional Standing Counsel further states that both the villages now fall within the jurisdiction of Pipra Police Station.
(3.) Since the factual position has been clarified by the learned Additional Standing Counsel, we are of the view that the application submitted for modification before the High Court was for correction of a bona fide error and should have been allowed.;