Madhya Pradesh High Court
Siyaram Shrivas vs Amit Kumar on 17 April, 2015
Cr.A.958/2014
17/04/2015
Shri DR Mahore, learned counsel for the appellant.
Shri DS Rajawat, learned counsel for the
respondents 1 to 4.
Shri Rajeev Upadhyaya, learned PL for respondent No.5 State.
By referring to a copy of the application for amendment in the appeal memo, appellant's counsel submits that he has filed original of such application in the Registry on 16/4/2015. After taking such referred copy on record, the Reader is directed to call the original during the course of the day.
Having heard on the aforesaid IA on the basis of copy, for the reasons stated in it, the same is allowed and appellant's counsel is permitted to delete names of respondents 1,2 and 3 from the array of appeal memo. Such direction has been given keeping in view the proviso to section 372 of Cr.P.C. Let necessary correction in this regard be carried out by re-numbering respondents 4 and 5 as respondents 1 and 2 within seven days.
Subject to such correction, the office is directed to place this matter for admission along with the record of Cr.A.744/2014 on some early date.
(U.C.Maheshwari) (S.K.Palo)
Judge Judge
ppg