VISHWAJEET MAJUMDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant bail application was decided on 6/11/2023.

(2.) Now a Correction Application (MCRC) No. 1 of 2023 has been filed on the ground that there have been typographical errors and factual errors in the order. The correction application is allowed. The bail order dtd. 6/11/2023 is recalled.

(3.) Heard learned counsel for the parties and perused the record.