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Judgment
7 paragraphs · 194 wordsMilind Ramesh Phadke, J
This petition under Section 528 of BNSS (section 482 Cr.P.C.) has been filed by the petitioner seeking correction of typographical error crept in the order dated 26.9.2025 passed in M.Cr.C. No.41471 of 2025.
It is submitted by learned counsel for the petitioner that due to typographical error crime number and police station in the order, "Crime No.241/2025 registered at Police Station Ishagarh, District Ashoknagar" has wrongly been mentioned in place of "Crime No.186/2025 registered at Police Station Bhander, District Datia".
After having perused the order dated 26.9.2025, the contention of the learned counsel for the petitioner appears to be correct.
Consequently, this petition stands allowed and the typographical error crept in the order dated 26.9.2025 stands corrected to the extent of replacing "Crime No.186/2025 registered at Police Station Bhander, District Datia" in place of wrongly mentioned "Crime No.241/2025 registered at Police Station Ishagarh, District Ashoknagar".
Remaining part of the order dated 26.9.2025 passed in M.Cr.C. No.41471 of 2025 shall remain intact. This order shall be read in conjunction with the order dated 26.9.2025 passed in M.Cr.C. No.41471 of 2025.
Accordingly, this petition stands disposed of in the manner indicated above.