Manoj @ Munna @ Baba vs The State Of Madhya Pradesh
2024 Latest Caselaw 12395 MP

Madhya Pradesh High Court

Manoj @ Munna @ Baba vs The State Of Madhya Pradesh on 2 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           CRA No. 4381 of 2024
                                           (MANOJ @ MUNNA @ BABA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 02-05-2024
                                   Shri Durgesh Sharma, learned counsel for the appellant.

                                   Shri G.S. Chouhan, learned GA for the respondent/State.

The learned counsel for the appellant submitted that the correct Police Station is Anjad, District Badwani and not Police Station - Badwani as the same has been wrongly typed in the impugned judgment.

On verification, it is found that it is Police Station - Anjad, District Badwani, therefore, the office objection is overruled.

Heard on the question of admission.

Appeal is admitted for hearing.

Call for the records.

                                (S. A. DHARMADHIKARI)                                 (GAJENDRA SINGH)
                                         JUDGE                                              JUDGE

                           VS