JAYPAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. A. Mishra, learned counsel for the petitioner submits that inadvertently the word 'never' has been typed in between the words 'arises' and 'before', in the certificate in the cause title of the bail application the same mistake may be ignored.

(2.) As the details of the earlier bail application BLAPL No.12111 of 2023 has been indicated in the certificate, no action need be taken against the deponent for giving an ambiguous certificate.

(3.) Perusal of the order dtd. 30/10/2023 passed in BLAPL No. 12111 of 2023 filed by the petitioner earlier reveals a typographical error in paragraph 7 of the order, where the word 'liberty' has not been typed after the word 'granting". The said typographical error be corrected and the corrected order uploaded on the website.