RAJESH NANDAN RAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is submitted by the learned counsel for the petitioner that till date correction in the margin of the written report submitted to the Officer-in-Charge, Phulwarisharif, Patna has not been made by the investigating officer of the case

(2.) Be that as it may, defect pointed out by the registry is ignored.

(3.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for respondent no.5.