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Judgment
7 paragraphs · 123 wordsMeenakshi Madan Rai, J
Heard Learned Counsel for the Appellant on I.A. No.01 of 2023 which is an application filed under Section 482 of the Code of Criminal Procedure, 1973, seeking to urge additional grounds in the present Appeal by insertion of additional grounds into the Memorandum of Appeal. That, the said grounds were inadvertently overlooked at the time of filing of the Appeal on account of hurried drafting.
The grounds put forth are not seriously objected to by the Learned Additional Public Prosecutor.
Having considered the submissions and to secure the interest of justice, the Petition is allowed.
I.A. No.01 of 2023 stands disposed of accordingly.
List on 06-09-2023.
In the interregnum, let the Memorandum of Appeal be filed with additional grounds.