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Judgment
8 paragraphs · 158 wordsSubodh Abhyankar, J
1] This petition under Section 528 of B.N.S.S./482 of the Cr.P.C. has been filed by the petitioners for modification/correction in order dated 07.01.2026 passed in M.Cr.C. No.20023/2025.
2] Counsel for the petitioners has submitted that in the aforesaid order dated 07.01.2026, the crime number has been wrongly mentioned as 74/2024, instead of 53/2025. Thus, it is submitted that the aforesaid mistake be corrected.
3] On perusal of the order dated 07.01.2026 and the record, this Court finds that the said mistake appears to be a typographical error, which is required to be modified/corrected.
4] In view of the same, M.Cr.C stands allowed, and it is directed that in the order dated 07.01.2026 passed by this Court in M.Cr.C. No.20023/2025, "Crime No.53/2025" be read, in place of Crime No.74/2024.
5] This order be read conjointly with order dated 07.01.2026 passed in M.Cr.C. No.20023/2025.
6] Accordingly, the M.Cr.C. is allowed and disposed of.
C.c. as per rules.