AMANDEEP KUMAR @ AMANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. for quashing the impugned order dated 26.07.2019, passed by learned Additional Sessions Judge, Ludhiana, dismissing the application for necessary corrections in the name, father's name as well as address of the petitioner in the bail application and for issuing fresh release order.

(2.) Today again, reply by way of short affidavit dated 20.11.2019 of Sh. Rajiv Kumar Arora, Superintendent, Central Jail, Ludhiana on behalf of the respondent has been filed. The same is taken on record. Copy supplied to the opposite side.

(3.) At the outset, learned State Counsel has fairly stated that address of the petitioner has been verified and as per report, submitted by ASI Sukhwinder Singh, Police Station Meharban, Ludhiana, petitioner is residing at both the addresses i.e. Captain Colony, Police Station Meharban, Ludhiana as well as House No.B-3/55, Nandpur, Sahnewal Khurd, Ludhiana.