Charat And 2 Ors. vs The State Of Madhya Pradesh
2022 Latest Caselaw 16973 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        CRR No. 326 of 2013
                                       (CHARAT AND 2 ORS. AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 20-12-2022
                                 Shri Vishal Panwar, learned counsel for the petitioner.

                                 Shri Varsha Thakur, learned Dy.Government Advocate for the
                           respondent/State.

An explanation and report has been received from Superintendent of Police, Shajapur.

Petitioner no.2-Sitaram S/o Mukesh is not living in the village Madhopur, district Shajapur but Sitaram S/o Suresh is residing in village Madhopur, district Shajapur.

On perusal of the record of the learned trial Court it is clear that charge sheet was filed against Sitaram S/o Suresh, resident of Village Madhopur, Police Station Sundarsi, district Shajapur. The name of the father of the petitioner no.2-Sitaram was corrected in the judgment of the trial Court as well as the appellate Court as Suresh.

Issue non bailable warrant against Sitaram S/o Suresh.

Learned counsel for the petitioners are also directed to amend the cause title of the appeal memo.

List on 17.01.2023.

(RAJENDRA KUMAR (VERMA)) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 20-12-2022 18:36:57