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Judgment
10 paragraphs · 224 wordsSubodh Abhyankar, J
T his petition under Section 482 of Cr.P.C. has been filed by the petitioner for modification/correction in order dated 08.05.2023 passed in M.Cr.C. No.19234/2023.
Counsel for the petitioner has submitted that due to some typographical mistake, in the aforesaid order dated 08.05.2023, father's name of the applicant has been wrongly mentioned as Mr. Lal Singh instead of Mr. Raghunath Singh. Thus, it is submitted that the order be modified accordingly, a despite obtaining the bail order from this Court, that applicant is unable to furnish the same, resulting in grave difficulty.
Learned Panel Lawyer submitted that appropriate order be passed.
O n perusal of the order dated 08.05.2023 and the record including the Aadar Card copy of the applicant in which the name of applicant's father is mentioned as "Rugnath Singh", this Court finds that the said mistake appears to be a typographical error which is required to be modified/corrected.
I n view of the same, it is directed that in the order dated 08.05.2023 passed in M.Cr.C. No.19234/2023, name of the applicant shall be read as "Govind Singh S/o. Shri Raghunath Singh (Rugnath Singh)".
All the other terms and conditions of the aforesaid order shall remain intact
This order be read conjointly with order dated 08.05.2023 passed in M.Cr.C. No.19234/2023.
Accordingly, the petition is allowed.
Certified copy, as per rules.