SANDEEP KUMAR ALIAS RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed by the applicant-petitioner under Sec. 528 of BNSS for placing on record the amended grounds of revision, mentioning therein that petitioners became entitled to the concession of default bail under Sec. 187(3)(1) of BNSS (Sec. 167(2) of Cr.P.C.), on completion of 60 days, on account of investigating agencies having failed to file the challan within the said period. However, in the original grounds of revision, inadvertently, instead of '60' days, the word '90' days was mentioned in para 3, 4 and 5. The mistake being unintentional and bonafide, applicants pray for granting them the permission to correct the same. Contents of the application perused. In view of the reasons mentioned therein, the present application is allowed. Amended grounds of revision taken on record. Registry is directed to tag the same at the appropriate place. Main Case