LAWS(CHH)-2018-8-57

RAMKISHUN CHOUHAN Vs. STATE OF CHHATTISGARH

Decided On August 09, 2018
Ramkishun Chouhan Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) Also heard on I.A. No.2/2018, which is an application for correcting the name of the applicant.

(3.) It is contended that the name of the applicant is Ramkishan Chouhan but due to inadvertence the name of the applicant in this bail application has been written as Ramkishun Chouhan, therefore, the same may be corrected.