SHARWAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Surya Swetabh, learned counsel for the petitioner and Mr. Narendra Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioner submitted that he may be permitted to make correction in paragraph no. 21 of the application in which the number of the earlier case has been wrongly typed.