Ravi Jatav vs State Of M.P

Vishal 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.

Heard the learned counsel for the parties.

This petition under Section 482 of the Cr.P.C has been filed for correction/modification in the order passed by this Court in M.Cr.C. No. 6786/2021

(earlier 482 petition) vide order dated 04.02.2021, whereby “Crime No.444/2019†has wrongly been mentioned instead of “Crime

No.294/2018â€​.

Learned counsel for the petitioner submits that the petitioner has filed a bail application for grant of bail, which was allowed by this Court vide order

dated 11.01.2021 in which in the operative paragraph of the order that “the applicant has not been convicted in any of the offencesâ€​ but the fact is

that the applicant has been fined in one case.

The aforesaid correction has already been carried out in M.Cr.C. No.6786/2021, but due to inadvertence, crime number has wrongly been mentioned

in the order as Crime No. 444/2019, whereas, right crime number is 294/2018. The aforesaid fact is verified by the State counsel.

Considering the fact that the correction is formal in nature and arising out of the typographical error, this petition is allowed. It is directed that in place

of 'Crime No. 444/2019' mentioned in the order dated 04.02.2021 passed in M.Cr.C.No. 6786/2021, the crime number “Crime No. 294/2018†be

read.

This order be read conjointly with the order passed on 11.01.2021 passed in M.Cr.C.No.51848/2020 and order dated M.Cr.C. No. 6786/2021 passed

in M.Cr.C. No. 04.02.2021.

The M.Cr.C. is disposed of accordingly.

A copy of this order be kept in the record of M.Cr.C.No.51848/2020.

E-copy of this order be provided to the petitioner and E-copy of this order be sent to the trial Court concerned for compliance. It is made clear that E-

copy of this order shall be treated as certified copy for practical purposes in respect of this order.