SUSMA KUMARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this case the judgment was delivered on 1/3/2023.

(2.) However, after perusing the same, certain typographical errors are visible, which are required to be rectified immediately.

(3.) In all cases where "defecto complainant" has been mentioned, the same should be corrected to be "de facto complainant".