ALKA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the very outset, learned counsel appearing for the petitioner seeks permission of this Court to make certain corrections in paras-1(a), 1(d), 16 and 19 as well as in synopsis of the main writ application, as due to typographical mistake some error has been crept-up and for the ends of justice, the same are required to be corrected.

(2.) Learned counsel appearing for the respondent-State has no objection to the same.

(3.) Permission is accorded.