MOHINDER SINGH SANGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This application is for addition of Sections 13(1)(c), 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 in the headnote as well as in the prayer clause of the main petition.

(2.) Learned counsel for the applicant/petitioner contends that these sections were left out by the petitioner inadvertently but those had been added by the investigating agency when the 'challan ' was presented under Section 173(2) Cr.P.C. before the trial Court.

(3.) For the reasons stated in the application, the same is allowed and the aforenoted sections are ordered to be added in the headnote as well as in the prayer clause of the main petition.