BALU @ NAVNEET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In Cr.A. No. 1051/2020, interim application no. 3149/2020 has been filed on 12/02/2020 for amendment in the name of respondent no. 2/complainant. It is submitted that the real name of respondent no. 2 is Ashish Katolkar which is already mentioned in other appeals. Due to some clerical mistake, the correct name has not been mentioned.

(2.) The State did not object and submitted that the notice has been served on real complainant Ashish Katolkar.

(3.) Therefore, looking to the clerical mistake, the application is allowed.