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Judgment
Mohd. Fahim Anwar, J
It is submitted on behalf of the applicant that in M.Cr.C. No.8955/2021 vide order dated 19.2.2021, applicant Panchraj @ Pintu Bhujawa has been
directed to be enlarged on bail in relation to Crime No.105/2021 but due to some mistake, the Crime No.151/2021 is mentioned in the impugned order.
It is also submitted by him that the above mentioned mistake is bonafide and the order for correcting the said mistake be passed in favour of the
applicant.
Heard.
Learned Panel Lawyer for the State has fairly conceded that the applicant was granted bail in relation to Crime No.105/2021 registered at Police
Chowki Semariya of Police Station Churhat, District Sidhi for the offence under Section 5/13 of the M.P.Drugs Control Act, 1949 and Section 8/21 of
the N.D.P.S Act,1985 but by mistake, it is mentioned as Crime No.151/2021 registered at Police Chowki Semariya of Police Station Churhat, District
Sidhi for the offence under Section 5/13 of the M.P.Drugs Control Act and Sections 21 & 22 of the N.D.P.S Act, 1985.
Looking to the prayer made on behalf of the applicant and the agreement shown by the other side, it is directed that in the previous order passed in
M.Cr.C No.8955/2021 on 19.2.2021, the crime number and other details may be read as 105/2021 registered at Police Chowki Semariya of Police
Station Churhat, District Sidhi, for the offence under Section 5/13 of the M.P.Drugs Control Act, 1949 and Section 8/21 of the N.D.P.S Act, 1985.
With the aforesaid observations, M.Cr.C. No.11241/2021 stands disposed of.