MAHENDRA SINGH GUJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Heard on I.A. No.15359/2020, an application seeking amendment in the cause title.

(3.) Learned counsel for the applicant submits that in the bail application due to typographical error Police Station Govardhan District Shivpuri has been mentioned, whereas correct particulars are Police Station Subhash Pura, District Shivpuri.