NEHA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by learned counsel for the applicant that due to typographical error, Section 438 has been typed in place of Section 439 in the memo of present bail application. In that regard, I.A. No.3321/2020 is filed, which is an application for amendment in the memo of application.

(2.) For the reasons mentioned in the application, the same is allowed.

(3.) I.A. No.3321/2020 stands disposed of.