KAUSHAL KISHORE PANDEY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ambuj Nayan Choubey, learned counsel for the petitioner; Ms. Sucheta Yadav, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Manish Chandra Gandhi, learned counsel for the complainant.

(3.) Learned counsel for the petitioner submitted that there is some typographical error in paragraph no. 20 and the prayer portion with regard to the case details. It was submitted that the same should be Complaint Case No. C1-2848 of 2017, as has been stated in paragraph no. 1, which has wrongly been typed at paragraph no. 20 as Complaint Case No. C1-1171 of 2018, which mistake has been repeated in the prayer portion and further that the anticipatory bail petition number should be 103 of 2020 instead of 104 of 2020. Thus, prayer was made to rectify the said mistakes.