RAMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Ses. 482 of Cr.P.C. seeking modification in the order dtd. 27/1/2023 passed in MCRC No. 3111/2023.

(2.) It is submitted by learned counsel for the petitioner that aforesaid MCRC No.3111/2023 has been preferred on behalf of two petitioners i.e. Gomda and Rama and this Court vide order dtd. 27/1/2023 has allowed the aforesaid MCRC, but the order so passed is only in regard to petitioner No.1 i.e. Gomda. Therefore, learned counsel for the petitioner prayed for modification in the said order.

(3.) On perusal of the record of MCRC No.3111/2023, the submission advanced by learned counsel for the petitioner appears to be correct. The said MCRC No.3111/2023 has been filed by Gomda and Rama.