Trilok @ Tilaksingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 2031 MP

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                                                           The High Court Of Madhya Pradesh
                                                                     CRA No. 516 of 2017
                                                                  (TRILOK @ TILAKSINGH Vs THE STATE OF MADHYA PRADESH)

                                             Indore, Dated : 14-02-2022
                                                       Heard through Video Conferencing.

                                                       Shri Gyanendra Sharma, learned counsel for the appellant.
                                                       Shri Sudhanshu Vyas, learned Govt. Advocate for the respondent/State.

Heard on I.A. No.2250/2022, an application under Section 482 of Cr.P.C for modification of typographical error in the order dated 03/02/2022.

Mistake is apparent on the face of record, hence the same is hereby

corrected. Date of the judgment be read as "09/02/2017" in place of 15/09/2017, Sessions Trial number be read as "No. 84/2014" in place of No.421/2011 and the place be read as "West Nimar" instead of Dhar.

Accordingly, I.A. No.2250/2022 stands allowed.

Certified copy of both the order be issued conjointly. Steno is directed to be careful next time while typing the order.

                                                (VIVEK RUSIA)                                      (RAJENDRA KUMAR (VERMA))
                                                    JUDGE                                                   JUDGE



                                             sumathi




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                       Date: 2022.02.15
                       11:04:35 IST