Punjab-Haryana High Court
Chander Mohan Behl vs Narcotics Control Bureau, Chandigarh on 31 March, 2015
(122) CRM No. 10779 of 2015 in CRM-M No. 5506 of 2015 -1-
Chander Mohan Behl Versus Narcotic Control Bureau, Chandigarh
Present:- Mr. Tanu Bedi, Advocate, for the petitioner.
There is a request made for placing on record amended prayer
clause and request to correct the order dated 27.03.2015, as is decipherable
from the head-note of the application. However, body of the application
does not mention as to what was the mistake and why the substitution is
required to be made. Also, it is not mentioned that where the date is
mentioned as 31.01.2015, which is sought to be corrected.
Counsel for the petitioner submits that due to her mistake the
application was not framed properly and in case of rejection of the same
calling upon for a fresh better application, the petitioner shall be the
sufferer as interim bail was allowed to him on 27.03.2015. However, on
account of the mistake in the main petition, he was not released by the jail
authorities.
It is further submitted that the request in the application may be
treated as one for amendment of the head-note of the main petition and the
prayer clause for which purpose amended pages have been added along
with the present application.
Regarding para No. 3 of the application, it is submitted that the
date referred in the said para is in relation to the order passed on 27.03.2015
where the date is typed as 31.01.2015 instead of 13.01.2015 as the
petitioner was arrested on 13.01.2015.
Since liberty of the petitioner is involved, on oral request of
counsel for the petitioner explaining as to what is the request actually made
RAMESH KUMAR MALIK
2015.04.0111:47 I attest to the accuracy and integrity of this document High Court Chandigarh (122) CRM No. 10779 of 2015 in CRM-M No. 5506 of 2015 -2- for, the application is allowed. Amended pages attached with the application be attached at the appropriate place substituting the pages already existing in the application.
Requisite correction in the order dated 27.03.2015 has also been made.
Disposed of accordingly.
(NAVITA SINGH) JUDGE 31.03.2015 Ramesh RAMESH KUMAR MALIK 2015.04.01 11:47 I attest to the accuracy and integrity of this document High Court Chandigarh