Madhya Pradesh High Court
Narendra Rai vs The State Of Madhya Pradesh on 30 January, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-4598-2020
The High Court Of Madhya Pradesh
MCRC-4598-2020
(NARENDRA RAI AND OTHERS Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 30-01-2020 Shri Anoop Kumar Saxena, learned counsel for the applicant.
Shri C.B. Singh, learned G.A. for the State. Heard.
By way of this application the applicant seeks correction of Crime No. mentioned in the order dated 24.01.2020 passed in M.Cr.C. No. 1608/2020.
On going through the order passed by this Court on 24.01.2020, it is observed that by typographical mistake instead of Crime No. 442/2019 in M.Cr.C. No. 1608/2020, Crime No. 422/2019 has been mentioned. Accordingly, the word Crime No. "422/2019" mentioned in the order dated 24.01.2020 is directed to be deleted and substituted by the word Crime No. "442/2019" wherever occurs in the said order.
Registry is directed to make a note in the margin of the order dated 24.01.2020 passed in M.Cr.C. No. 1608/2020 regarding the aforesaid correction and after necessary correction re-scan the order dated 24.01.2020 and certified copy of the scanned copy be supplied as and when applied for.
The application is accordingly disposed of. C.C. as per rules.
(AKHIL KUMAR SRIVASTAVA) JUDGE MSP Digitally signed by MANVENDRA SINGH PARIHAR Date: 31/01/2020 00:54:50