RAHUL VANSHKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 9710/2020, which is an application filed for correction in the crime number.

(2.) It is submitted by learned counsel for the applicant that due to typographical error, learned court below has wrongly mentioned the crime number as 938/2019 whereas the correct crime number is 968/2019, therefore, prays for necessary amendment.

(3.) Considering the submission made by learned counsel for the applicant, and on a perusal of FIR, it appears that the correct crime number is 968/2019, therefore, I.A. No. 9710/2020 is allowed.