Omprakash vs The State Of Madhya Pradesh
2023 Latest Caselaw 22003 MP

Madhya Pradesh High Court

Omprakash vs The State Of Madhya Pradesh on 20 December, 2023

Author: Vivek Rusia

Bench: Vivek Rusia

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 6315 of 2022 (OMPRAKASH Vs THE STATE OF MADHYA PRADESH)

Dated : 20-12-2023 Shri Anil Kumar Dawale - Advocate for appellant.

Shri Amit Rawal - Government Advocate for State. Heard on I.A. No.17744/2023, which is an application for modification in the judgment dated 30.10.2023.

Learned counsel for appellant submits that due to typographical error, in fifth page of the judgment, name of Shri Tarun Kushwaha Advocate on behalf

of appellant in criminal appeal No. 6315 of 2022 has been mentioned in place of name of Anil Kumar Dawale - Advocate.

There is an error apparent on the face of the record. Hence IA No. 17744/2023 is allowed and in place of name of Shri Tarun Kushwaha Advocate on behalf of appellant in criminal appeal No. 6315 of 2022, name of Shri Anil Kumar Dawale Advocate be read.

The present order shall be read conjointly with the judgment dated 30.10.2023.

                             (VIVEK RUSIA)                                                 (ANIL VERMA)
                                 JUDGE                                                        JUDGE

                           BDJ