RAMKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking modification of the order dt.13/12/2021 passed in CRA No.5472/2021. Learned counsel for the petitioner submitted that this Court was pleased to grant bail to the appellant passed in CRA No. 5472/2021 on 13/12/2021. However, in the order the name of the appellant has been mentioned as Rajkumar Vs. The State of Madhaya Pradesh & others, whereas it ought to have been Ramkumar Vs. The State of Madhaya Pradesh & others.

(2.) The learned Panel Lawyer appearing for the respondents/State has no objection if such correction is made.