LAWS(MPH)-2022-2-72

RAHUL Vs. STATE OF M.P.

Decided On February 02, 2022
RAHUL Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr.P.C for correction/modification in the order dtd. 27/1/2022, passed in M.Cr.C.No.63479 of 2021, whereby the application filed under Sec. 439 of Cr.P.C. was allowed.