Madhya Pradesh High Court
Vishram Singh vs The State Of Madhya Pradesh on 2 September, 2020
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-29291-2020 The High Court Of Madhya Pradesh MCRC-29291-2020 (VISHRAM SINGH Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 02-09-2020 Heard through Video Conferencing. Mr. S.K. Pathak, learned counsel for the applicant. Mr. P.Bhatnagar, learned P.L. for the State. Heard.
T he present petition has been filed seeking correction of the clerical error that has crept in the order dated 29.07.2020 passed in M.Cr.C. No.12745/2020, in which, erroneously the Crime No. has been typed as Crime No.151/2020. Instead of the same, it shall be read as Crime No.151/2019.
With the aforesaid, the petition stands finally disposed of. C.C. as per rules.
(ATUL SREEDHARAN) JUDGE a Signature Not Verified SAN Digitally signed by ASHISH DATTA Date: 2020.09.03 10:22:46 IST