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Judgment
8 paragraphs · 86 wordsMeenakshi Madan Rai, J
Heard Learned Counsel for the parties.
It is pointed out by Learned Additional Public Prosecutor that the Memorandum of Appeal bears an incorrect provision of law as much as it ought to have been under the Bharatiya Nagarik Suraksha Sanhita, 2023 but the Code of Criminal Procedure, 1973, was cited.
Learned Senior Counsel for the Respondent seeks to take remedial measures during the course of the day.
Heard final arguments of the parties.
Let necessary steps be taken.
Submissions concluded.
Judgment reserved.