ARUN KUMAR GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) At the outset, it is pointed out by Mr. Krishnan, learned senior counsel for the petitioner that in the order dated 26.03.2015, in para 3, there is a typographical error with regard to the date of the status report. The same has been typed as 14.03.2011, whereas the copy of the status report referred to bears the date as 13.03.2011. The said typographical error has been corrected by me today under my initials in the original record.

(2.) Mr. Krishnan further submits that the date 13.03.2011, as mentioned in the typed copy of the status report placed at pages 93-94 is, in fact, wrong as the same should read as 13.03.2012, and not 13.03.2011.

(3.) The present bail application has been preferred by the petitioner Arun Kumar Gupta to seek anticipatory bail against his arrest in the case bearing First Information Report (FIR) No.71/2010 dated 30.10.2010 under Section 420 IPC registered at Police Station Jaffarpur Kalan.