Madhya Pradesh High Court
Sourabh vs The State Of Madhya Pradesh on 26 May, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 21173 of 2022
(SOURABH Vs THE STATE OF MADHYA PRADESH)
Dated : 26-05-2022
Shri Mahendra Kumar Dulani, learned counsel for the Petitioner .
Shri Kamal Kumar Tiwari, learned counsel appearing on behalf of
respondent/State.
Shri Gajendra Singh Chouhan, learned counsel for the Respondent/objector.
Learned counsel for the parties jointly submits that both the MCRC No.21173/2022 (Sourabh Vs. State of M.P.) and MCRC.No.21175/2022 (Roshanlal Vs. State of M.P.) were listed on 13.05.2022 and this Court has granted ad-interim anticipatory bail to Roshanlal and deferred the bail application filed by Sourabh. But the order dated 13.05.2022 has been wrongly typed in MCRC.No.21173/2022 (Sourabh Vs. State of M.P.) Counsel for the respondent/State as well Counsel for respondent/objector are not disputing the same.
Hence, the order dated 13.05.2022 shall apply to Roshanlal S/o Jamitri Lalwani in MCRC.No.21175/2022 and be treated as order passed in first anticipatory bail application of Roshanlal not for "Sourabh".
Personal Assistants are directed to be careful in typing the order sheets and in every order name of the applicant be also written along with the word "applicant" in the final/interim order.
List the matter as directed earlier.
Signature Not VerifiedDigitally signed by SAN REENA PARTHO
SARKAR
Date: 2022.05.27
11:22:55 IST
(VIVEK RUSIA)
V. JUDGE
2
das
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN REENA PARTHO
SARKAR
Date: 2022.05.27
11:22:55 IST