BHIKHAN MIAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. (Cr.) No. 582 of 2011.

(2.) IN this interlocutory application, the Petitioner has prayed for modification of the order dated 28th March, 2011 so as to correct the typing error in the bail application and the consequent Sessions Trial number mentioned in bail application.

(3.) NOBODY appeared to oppose this interlocutory application.