SANTOSH KUMAR SRICHANDAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) It is submitted that there is typographical error in Paragraph-7 of the bail application relating to the date of custody of the Petitioner. Learned counsel for the Petitioner is permitted to correct the same in Court in course of the day.

(3.) Heard Mr. Deepak Panda, learned counsel for the Petitioner and Mr. A. Pradhan, learned Addl. Standing Counsel for the State.