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Judgment
11 paragraphs · 210 wordsVishal Mishra, J
In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by
the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being
represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.
This petition is filed by the petition under Section 482 of Cr.P.C. for modification of the order dated 11.01.2021 passed in M.Cr.C.No.51848/2020 in
which, in the operative paragraph of the order that “the applicant has not been convicted in any of the offences†but the fact is that the applicant
has been fined in one case. The aforesaid arguments was already find place in the order dated 11.01.2021 by the counsel for the applicant.
Accordingly, the order dated 11.01.2021 passed in M.Cr.C.No.51848/ 2020 is modified to the extend that in place of “ the applicant has not been
convicted in any of the offences†it should be read as “ the applicant has been fined in one case in Crime Rest of the order shall remain intact.
Both the orders be read conjointly.
With the aforesaid modification, this petition stands disposed of.