UMESH KUMAR Vs. INCHARGE POLICE STATION CBI

JUDGEMENT

(1.) Through the medium of instant application, the applicant has sought correction of order passed by this Court, whereby bail has been granted to the petitioner.

(2.) It is averred in the application that in the order, F.I.R number has been recorded as RC00420209A004, whereas the actual F.I.R No. is RC0042020A0004. It is also averred that date of the order is shown as 27.10.2020, whereas the said order was made on 28.10.2020.

(3.) I have gone through the record of the case and find that the errors pointed out by the petitioner have crept-in in the order, whereby the bail has been granted to the petitioner. The same, therefore, deserve to be corrected.