Madhya Pradesh High Court
Suresh Pal vs The State Of M.P. on 20 August, 2020
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-26769-2020 The High Court Of Madhya Pradesh MCRC-26769-2020 (SURESH PAL Vs THE STATE OF M.P.) 2 Jabalpur, Dated : 20-08-2020 Heard through Video Conferencing. Mr.Saurabh Shrivastava, learned counsel for the applicant. This is an application for rectification of order dated 27.7.2020 passed in M.Cr.C.No.17501/2020 in which an error has crept in on account of wrong crime number being mentioned in the bail application.
The crime number which is mentioned in the order is 167/2019. The same shall be read as Crime No.167/2020.
With the above the petition is finally disposed of.
(ATUL SREEDHARAN) JUDGE ss Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2020.08.20 17:42:05 IST