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Judgment
7 paragraphs · 206 wordsSunita Yadav, J
This petition under Section 482 of the Cr.P.C has been filed for correction of typographical error crept in the order dated 09.11.2023 passed in M.Cr.C. No. 50904 of 2023.
Learned counsel for the applicant submits that application under section 439 of Cr.P.C. was allowed by this Court vide order dated 09.11.2023 passed in M.Cr.C. No. 50904 of 2023, but due to typographical error in the order instead of “FIR No. 698 of 2023” it has been wrongly mentioned as “FIR No.689 of 2023” .
In view of aforesaid and perusal of the record, it appears that in the order dated 09.11.2023 due to typographical mistake instead of “FIR No. 698 of 2023” it has been wrongly mentioned as “FIR No. 689 of 2023”.
Accordingly, this petition is allowed and it is directed that in place of “FIR No. 689 of 2023 it be read as “FIR No. 698 of 2023” .
The rest of order dated 09.11.2023 shall be kept intact. This order shall be read in conjunction with the order dated 09.11.2023 passed in M.Cr.C. No. 50904 of 2023. A copy of this order passed today be kept in the record of M.Cr.C. No. 50904 of 2023.
Certified copy as per rules.