Madhya Pradesh High Court
Mohit Parwani vs The State Of Madhya Pradesh on 23 November, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 23rd OF NOVEMBER, 2022
MISC. CRIMINAL CASE No. 51403 of 2021
BETWEEN:-
MOHIT PARWANI S/O NANDKISHORE
PARWANI, AGED ABOUT 22 YEARS,
OCCUPATION: LABOURER, R/O 278, 14/4, VIKAS
NAGAR, NEEMUCH (MADHYA PRADESH)
.....APPLICANT
(BY MS. NEHA WADHWANI, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH STATION
HOUSE OFFICER THRU. PS. NEEMUCH KANT
(MADHYA PRADESH)
.....RESPONDENT
(BY SHRI HITENDRA TRIPATHI, GOVT. ADVOCATE)
This application coming on for admission this day, the court passed the
following:
ORDER
Heard on I.A. No.14935 of 2022, which is an application for modification of order dated 08.11.2021.
It is submitted that while allowing the application the Crime Number has been incorrectly mentioned in the order as 239 of 2021 where as the correct Crime Number is 336 of 2021.
The said mistake is apparent on the face of record. Hence the application is allowed and the Crime No.239 of 2021 as mentioned in the order dated 08.11.2021 shall be read as Crime No.336 of 2021.
This order shall be read conjointly with the order dated 08.11.2021.
Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 24-Nov-22 11:02:41 AM 2M.Cr.C. stands disposed off.
(PRANAY VERMA) JUDGE jyoti Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 24-Nov-22 11:02:41 AM