Ghasiram Ahriwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 4622 MP

Madhya Pradesh High Court

Ghasiram Ahriwar vs The State Of Madhya Pradesh on 16 February, 2024

Author: Sujoy Paul

Bench: Sujoy Paul

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CRA No. 5075 of 2017
                                             (GHASIRAM AHRIWAR Vs THE STATE OF MADHYA PRADESH)

                          Dated : 16-02-2024
                                    Shri Vikas Mahawar - Advocate for the appellant.

                                    Shri S.K. Kashyap - Govt. Advocate for the respondent / State.

IA No. 3895/2024 for correction in order dated 07.02.2024 is taken up. Learned counsel for the appellant submitted that Sessions Trial number is "76/2016" whereas it is wrongly mentioned as "276/2016". On the forehead of

the judgment the correct S.T. No. is mentioned.

The Other side has no objection.

The Session Trial number in the order dated 07.02.2024 be now read as "76/2016" in place of "276/2016"

Accordingly, IA stands allowed. CC today.

                             (SUJOY PAUL)                                                        (VIVEK JAIN)
                                JUDGE                                                               JUDGE

                          sarathe