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Judgment
Anand Pathak, J
The present petition is preferred by petitioner under Section 482 of Cr.P.C. only for the purpose of correction of clerical mistakes/typographical errors crept into the order dated 21.05.2024 passed in M.Cr.C. No.16751/2024.
As submitted, order of Sub Divisional Magistrate, Jhansi Road, Gwalior is dated 20.01.2024 but erroneously written as 23.03.2024. Therefore, the same deserves to be corrected at all places where the order of Sub Divisional Magistrate has been referred. Learned counsel also refers final paragraph of the order in which date of order of SDM Court has been referred as 21.01.2024 whereas correct date is 20.01.2024. Hence prayed that the order be corrected accordingly.
Learned counsel for the respondent has no objection.
Considering the submission, this petition is allowed and it is directed that where the order of Sub Divisional Magistrate has been referred the order dated "20.01.2024" be read in place of wrongly mentioned date "23.03.2024" and in last paragraph of page 2 the correct date "20.01.2024" will be read instead of "21.01.2024". Remaining part of the order dated 21.05.2024 passed in M.Cr.C. No.16751/2024 shall remain intact.
This order shall be read in conjunction with the order dated 21.05.2024 passed in M.Cr.C. No.16751/2024.
A copy of this order be preserved in the docket of M.Cr.C. No.16751/2024.