Mukesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6162 MP

                                    1                                 CRA-1659-2020
           The High Court Of Madhya Pradesh
                      CRA-1659-2020
                (MUKESH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

9
Gwalior, Dated : 28-09-2021
      Shri Rameshwar Rawat, learned counsel for appellant.
      Shri     Rajesh    Shukla,     learned      Dy.     Advocate        General   for
respondent/State.

I.A. No.28388/2021, an application seeking modification of the order dated 09/09/2021 passed in this case, is taken up and considered.

It is submitted by learned counsel for appellant that by order dated 09/09/2021, this Court had allowed I.A. No.5538/2021, first application moved on behalf of appellant No.01-Mukesh for grant of bail by way of suspension of sentence. However, in para-04 of first page and also in para-09 of second page "S.T.No.103921/2016" and "I.A. No.12543/2020" have been wrongly mentioned in place of correct "S.T.No.200115/2016" and "I.A. No.5538/2021".

After perusal of impugned judgment dated 19.12.2019 passed by learned trial Court and I.A. No.5538/2021, the contention of learned counsel

for the appellant appears to be correct.

Co ns eq uently, I.A.No.28388/2021 stands allowed and the typographical error crept in the order dated 09.09.2021 passed in present criminal appeal stands corrected to the extent of substituting "S.T.No.200115/2016" and "I.A. No.5538/2021" in place of wrongly mentioned "S.T.No.103921/2016" and "I.A. No.12543/2020".

The remaining part of order dated 09.09.2021 passed in this criminal appeal shall remain intact.

The order passed today shall be read in conjunction with the order dated 09.09.2021.

Accordingly, I.A. No.28388/2021 stands disposed of in the manner indicated above.

                                               2                 CRA-1659-2020
                               (SHEEL NAGU)       (DEEPAK KUMAR AGARWAL)
                                   JUDGE                       JUDGE
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