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Judgment
7 paragraphs · 183 wordsDevnarayan Mishra, J
This petition has been filed under Section 528 of BNSS, 2023 by the petitioner for modification of the order dated 30.10.2025 passed in M.Cr.C. No.46765/2025.
Learned counsel for the petitioner has submitted that in M.Cr.C. No.46765/2025, sections of the Penal Law were wrongly mentioned as Sections 341, 294, 307 r/w 34 of IPC whereas the correct Sections are 420, 467, 468 and 471 of IPC.
Learned counsel for the State has no objection.
Seeing the order of the trial Court, Annexure-A/1 dated 17.09.2025 which is of crime No.44/2018 registered at Police Station Kotwali, District Sehore for the offences punishable under Sections 420, 467, 468 and 471 r/w 120-B of the IPC, hence, in para No.1 of the impugned order, in place of Sections 341, 294, 307 and 34 of IPC be replaced by Sections 420, 467, 468, 471 and 120-B of the IPC, thus, the order passed in M.Cr.C. No.46765/2025 be read as amended above.
With the above observations, this M.Cr.C. petition is disposed of.
Copy of this order be kept in M.Cr.C. No.46765/2025.