The State Of Madhya Pradesh vs Rahul Sen
2022 Latest Caselaw 7018 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 56056 of 2021 (THE STATE OF MADHYA PRADESH Vs RAHUL SEN)

Dated : 09-05-2022 Shri Pramod Kumar Thakre, Government Advocate for the

applicant/State.

The certified copy of the judgment in internal pages 5, 6, 8, 9, 10, 16, 17 and other pages contain overwriting and scoring off certain words. When we examined it in juxtaposition to the original judgment from the record, it is seen that there is no such scoring off the words in the main judgment. We wonder

how this has been done and by whom and if such scoring out of words were there, the Registry should not have accepted such certified copy and should have at-least listed the matter in default.

Let the Registrar (Judicial) look into the matter and do the needful. Government counsel shall also seek instructions and apprise the Court whether the State has received such defective copy from the Court below.

List in the week commencing 13.06.2022.

                                             (SUJOY PAUL)                                    (DWARKA DHISH BANSAL)
                                                JUDGE                                               JUDGE

                                       taj




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  SAN

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2022.05.10 10:35:19 IST