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Judgment
9 paragraphs · 159 wordsS. A. Dharmadhikari, J
This application under Section 482 of Cr.P.C. has been filed seeking modification of the order dt.13.12.2021 passed in CRA No.5472/2021. Learned
counsel for the petitioner submitted that this Court was pleased to grant bail to the appellant passed in CRA No. 5472/2021 on 13.12.2021. However,
in the order the name of the appellant has been mentioned as Rajkumar Vs. The State of Madhaya Pradesh & others, whereas it ought to have been
Ramkumar Vs. The State of Madhaya Pradesh & others.
The learned Panel Lawyer appearing for the respondents/State has no objection if such correction is made.
Accordingly, this petition is allowed and it is directed that in place of Rajkumar Vs. The State of Madhya Pradesh it be read as ""Ramkumar Vs. The
State of Madhaya Pradesh & others"".
This order shall be read in conjunction with order dated 13.12.2021 and a copy of this order be kept in the record of CRA. No.5472/2021.