DROPADI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is submitted by petitioners' counsel that in the cause title description of P.S. has wrongly been mentioned as "Telhara" in place of "Teghra".

(2.) Counsel for the petitioners' is permitted to correct the said description during course of the day.

(3.) Heard Mr. Shambhu Nath, learned counsel for the petitioners, and learned counsel for the respondent-State.