AJAY JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on IA No. 6618/2021, an application for amendment in the writ petition.

(2.) It is mentioned that in the relief clause the year of crime number has been mentioned as 2018 in place of 2019. The petitioner also wanted to add paragraph 5.5.

(3.) For the reasons mentioned in the application, the same is allowed. Let the necessary amendment be carried out within two weeks from resumption of normal Court functioning.