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Judgment
Milind Ramesh Phadke, J
The present petition under Section 528 of BNSS has been filed by the petitioners seeking modification/correction of the order dated 07.01.2026 passed in M.Cr.C. No. 4840 of 2018, to the limited extent that in place of “Criminal Case No. 131 of 2018”, it be read as “Criminal Case No. 313 of 2017”.
On due consideration of the submissions made by learned counsel for the petitioners and on perusal of the record, it is apparent that an inadvertent typographical/clerical error has crept into the order dated 07.01.2026, wherein the criminal case number has been incorrectly mentioned as Criminal Case No. 131 of 2018 instead of the correct Criminal Case No. 313 of 2017.
Since the proposed correction does not affect the merits of the case and is only for rectification of a clerical mistake, this Court is of the considered opinion that the petition deserves to be and is hereby allowed. The order dated 07.01.2026 passed in M.Cr.C. No. 4840 of 2018 stands modified to the extent that wherever the words “Criminal Case No. 131 of 2018” occur, the same shall be read as “Criminal Case No. 313 of 2017”. All other terms and conditions of the said order shall remain unchanged.
A copy of this order be kept along with the original record for due compliance.