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Judgment
8 paragraphs · 207 wordsSunita Yadav, J
The present petition under Section 482 of Cr.P.C. has been filed seeking correction in order dated 30.11.2022 passed in M.Cr.C. No.56215 of 2022.
According to learned counsel for the petitioner, due to typographical error, crime number as well as police station have been wrongly typed as 'Crime No. 250/2022' and 'Police Station Berad', however, as per the FIR, the correct crime number is 184/2022 and police station is 'Amola'. Hence prayed for correction in the order.
After hearing learned counsel for the parties and on perusal of the copy of FIR, the crime number and police station mentioned as 'Crime No. 250/2022' and ' Police Station Berad' in order dated 30.11.2022 passed in M.Cr.C. No.56215 of 2022 are found to be a typographical error.
Consequently, the petition is allowed. In the order dated 30.11.2022 passed in M.Cr.C. No.56215 of 2022, 'Crime No.250/2022' shall be read as 'Crime No.184/2022' and 'Police Station Berad' shall be read as 'Police Station Amola'. The order of this Court shall be a part of the aforesaid order and this order shall be read conjointly with the order.
Copy of this order be kept in file of M.Cr.C. No.56215 of 2022.
M.Cr.C. stands disposed of.
Certified copy as per rules.