KULDEEP SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.0055 dtd. 10/3/2022 registered under Ss. 406, 420, 120-B IPC at Police Station Central Sector 17, Chandigarh.

(2.) Counsel for the petitioner submits that inadvertently Sec. 24 of the Immigration Act, 1983 could not be added to the head note as well as the prayer clause made in the petition and he orally prays for the addition thereof.

(3.) Prayer is allowed. Counsel for the petitioner submits that he will file the amended head note as well as the prayer clause today itself in Court during the course of the day. On his doing so, the same be taken on record.