VISHWATMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. B. Goyal, learned counsel appearing for the petitioner. Also heard Ms. T. Khro, learned P. P. for the State of Nagaland.

(2.) The petitioner has filed this interlocutory application primarily seeking correction of typographical mistakes in the bail order passed in bail application No. 1322/2020.

(3.) In the aforesaid bail application, the petitioner Vishwatma @ Bharat Gandhi was allowed to go on bail.