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Judgment
7 paragraphs · 126 wordsRohit Arya, J
This petition under section 482 of Cr.P.C., has been filed for correction in the order dt.26.10.2023 passed in M.Cr.C. No.37658/2023.
Learned counsel for the petitioner submits that inadvertently in the order dt.26.10.2023 passed in M.Cr.C.No.37658/2023, the name of the police station has wrongly been mentioned as "Police Station Jaura, District Morena", whereas the correct name is "Police Station Kotwali District Datia. The same deserves to be corrected.
It appears that a typographical error has crept in, therefore, in place of "Police Station Jaura, District Morena", the correct name of police station be read as "Police Station Kotwali District Datia."
With the aforesaid modification, M.Cr.C. stands disposed of.
This order be read conjointly with the bail order dated 26.10.2023.
Certified copy as per rules.