Bango Mian vs The State of Jharkhand

Narendra Nath Tiwari, J.

I.A. (Cr.) No. 583 of 2011:

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.

It has been submitted that in the bail application sessions trial number was inadvertently typed as "S.T. No. 244 of 2009" in place of "S.T. No. 42 of 2010". On that basis, the said erroneous sessions trial number has been figured in the second line from bottom of the order dated 28th March, 2011 passed in B.A. No. 9078 of 2010. It has been submitted that the error was sheer inadvertence and there was no any other oblique motive.

Nobody appeared to oppose this interlocutory application. Considering the reasons explained in the application, this interlocutory application is allowed. The Petitioner is permitted to make necessary correction in the bail application, being B.A. No. 9078 of 2010.

In view of the order passed in I.A. (Cr.) No. 583 of 2011, in the second line from bottom of the order dated 28th March, 2011, "S.T. No. 244 of 2009" be ignored and it be read as "S.T. No. 42 of 2010".

The order dated 28th March, 2011 stands modified to the extent indicated above.

I.A. (Cr.) No. 583 of 2011 is disposed of.

Let a copy of this order be communicated through fax, if the cost is deposited by the Petitioner.