SUNIL AHUJA Vs. STATE OF M.P.

JUDGEMENT

(1.) 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 petition 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.

(2.) Heard the learned counsel for the parties.

(3.) The present petition has been filed under Section 482 of Cr.P.C. for modifying or recalling the order dated 16.12.2020 passed by this Court in M.Cr.C.No.45283/2020 upto the extent of describing the name of Police Station as Madhoganj in place of Police Station Janakganj.