Madhya Pradesh High Court
Gaurav vs The State Of Madhya Pradesh on 4 January, 2017
MCRC-13269-2016
(GAURAV Vs THE STATE OF MADHYA PRADESH)
04-01-2017
Shri Nilesh Sharma, learned counsel for the applicant.
Shri Mukesh Kumawat, learned counsel for the
respondent/State.
This application under Section 482 Cr.P.C. is filed for modification/correction of order dated 22.12.2016 passed in Cr.R. No.450/2016.
According to learned counsel for the applicant in first para of the order passed by this Court on 22.12.2016 by a typographical error Section 467 IPC were not mentioned in the first paragraph while Section 506 was wrongly mentioned. Similarly in the last paragraph also sections 467 and 471 were left out.
Learned counsel for the State has no objection if necessary correction is incorporated in the order. Accordingly, the application is allowed. It is directed that in the first paragraph of the order, in place of âsections 507, 509, 420, 468, 471 and 506â, âsections 507, 509, 420, 467, 468 and 471 IPCâ may be read. Similarly in last paragraph of the order, in place of âsections 507, 509, 420 and 468â, âsections 507, 420, 467, 468 and 471 IPCâ may be read.
With aforesaid modification, the matter stands disposed of.
(ALOK VERMA) JUDGE