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Judgment
Sheel Nagu, Judge
This M. Cr. C. U/s. 482 Cr.P.C. has been filed seeking correction in the final order dated 20/12/2012 passed in M. Cr. C. No. 9233/12 to the extent of substituting Police Station Bharoli, as the correct name of Police Station instead of wrongly mentioned Police Station Umari. Perusal of the order of the trial court which has been annexed in M. Cr. C. No. 9233/12, it appears that the contention of the learned counsel for the applicant is correct and the offence in question appears to be of Police Station Bharoli.
Accordingly, final order dated 20.12.2012 passed in M. Cr. C. No. 9233/12 stands corrected to the extent of substituting Bharoli in place of Umari as and where the said term finds mention in the order dated 20.12.2012 passed in M. Cr. C. No. 9233/12.
This order shall be read in conjunction with the order dated 20.12.2012 passed in M. Cr. C. No. 9233/12. C. C as per rules.