Madhya Pradesh High Court
Parsadi vs The State Of Madhya Pradesh on 20 March, 2017
1
MCRC.8847/2016
Parsadi Vs. State of M.P. & ors.
20.03.2017
Shri Vivek Vyas, counsel for the petitioner.
Shri B.P.S. Chauhan, Public Prosecutor for the respondent /
State.
The present petition invoking inherent powers of this Court u/s 482 Cr.P.C. has been filed seeking correction in the order dated 17.06.2016 passed in M.Cr.C. No. 13954/2015.
It is submitted that the address of respondents No. 3 to 7 has been wrongly mentioned as resident of village Bartokhar. It is submitted that correct address is village Piparghan.
It is seen from the disposed of record of M.Cr.C. No. 13954/2015 that the address mentioned in the cause title of the order sought to be reviewed is the same as mentioned by the petitioner in M.Cr.C.13954/2015. However, it is pointed out that the complaint which had informed commission of coginzable offence before the police authorities clearly mentioned the address of respondents No. 3 to 7 as resident of village Piparghan and not Bartokhar.
Since the scope of direction under Section 482 Cr.P.C read with Section 368 Cr.P.C is extremely limited and it does not appear that any palpable error has occurred. This petition is not maintainable and therefore dismissed.
However, if the petitioner submits proof before police authorities in regard to correct address of respondents No.3 to 7 the same shall be taken in account and the mistake if any in the address of said respondents as mentioned in the order under review, would be ignored.
(Sheel Nagu)
sarathe Judge