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Judgment
Savitri Ratho, J
I.A. NO. 2481 OF 2023
This I.A. has been filed for modification the order dated 25.07.2023 and permitting insertion of the village name of the petitioners i.e. Kuhudi Patnasahi in the cause title of the CRLMC, in the body of the impugned order as well as the offence under Section 307 of I.P.C. in the paragraph 6 of the order and to extend the period of surrender by modifying the order dated 25.07.2023.
The CRLMC had been filed indicating the village of the petitioners to be Tangi.
On basis of the submission of the petitioners and the list of dates that the charge sheet had been filed under Sections 341, 323, 294, 452, 354, 506 and 34 of I.P.C., the order in question had been passed on 25.07.2023.
Therefore the order cannot be modified. Hence the I.A. is dismissed. But liberty is granted to the petitioners to file a fresh application stating the correct facts.
Urgent certified copy of this order be granted on proper application.
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