MD HASIB Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) Before the Court proceeded to take up the matter, it noticed that in the application at page no. 1, the following has been written:

(3.) When called upon learned counsel for the petitioner as to how the application has been filed under the Rules when it should have been under the Act, he admitted to his error and after tendering apology sought permission to correct the provision of law.