Madhya Pradesh High Court
Harnaam Singh Bhadauria vs The State Of Madhya Pradesh on 2 November, 2015
1 M.Cr.C. No. 11621/2015
02/11/2015
Shri R.K. Sharma, Advocate for the applicant.
Shri Kuldeep Singh, Panel Lawyer for the respondent No.
1/State.
Respondent No. 2 is yet to be served. Heard on I.A. No. 9622/2015, an application for amendment in the petition.
Due to typographical error, particulars of crime number was wrongly mentioned as 11/13 of MPEVPK Act, however, the correct particular is 3(1)(10) of SC/ST (POA) Act, 1989.
I.A. is allowed. Counsel for the applicant is directed to make necessary correction in the application on the Board.
Police diary is not available today. Counsel for the applicant submits that it is a complaint case, therefore, police diary may not be available.
Let notice be issued to respondent No. 2 on payment of process fee within three days.
Case be listed in the week commencing 16th November, 2015.
(S.K. Palo) Judge Abhi