BABITA KUMARI RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The learned counsel for the petitioners seeks permission to correct the typographical mistake which has crept in paragraph no. 1 of this quash-petition; the date of the impugned order has been wrongly typed as 15.08.2018 whereas process under section 82 Cr.P.C has been issued against the petitioners vide order dated 18.08.2018.

(2.) Permission is granted.

(3.) Let necessary correction be done at the appropriate places.