RAMI RAVI KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 482 of Cr.P.C. for correction/modification in the order dtd. 17/2/2023 passed in MCRC No.2176/2023.

(2.) The applicant has filed an application under Sec. 438 of Cr.P.C. seeking anticipatory bail which was rejected by the order, but due to inadvertence in the first para of the order, it has been mentioned as first application under Sec. 439 Cr.P.C.

(3.) Counsel for the State does not dispute that the said application was for grant of anticipatory bail.