RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) It is the submission of learned senior counsel for the applicant that though on previous date, application for amendment was allowed for correction of name of father of applicant but office did not allow the applicant to cause correction physically over the record.

(3.) It is hereby clarified that name of father of applicant for the purpose of this bail application be read as Preetam Dangi as due to inadvertence, applicant's father name has been mentioned as Ramsahay Dangi instead of Preetam Dangi.