GOLU SHIVHARE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant has made oral request for correction in the description of offence made in the first page of the bail application to the extent of replacing Sec 34(2) IPC by Sec 34(2) of M.P. Excise Act for which no separate application is required.

(2.) Certified copy of the order be provided only after the said correction is carried out by the counsel for applicant.

(3.) Case Diary is perused.