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Judgment
8 paragraphs · 157 wordsSubodh Abhyankar, J
This petition under Section 482 of the Cr.P.C. has been filed by the petitioner for modification/correction in order dated 16/2/2023 passed in M.Cr.C. No.5579/2023.
Counsel for the petitioners has submitted that due to some typographical error, in the aforesaid order dated 16/2/2023, the Police Station- Station Road, District-Ratlam is wrongly mentioned as Police Station- Station Road, District- Jhabua. Thus, it is submitted that the order be modified accordingly.
On perusal of the order dated 16/2/2023 and the record, 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 16/2/2023 passed by this Court in M.Cr.C.No.5579/2023, the name of Police Station-Station Road, District-Jhabua shall read as Police Station- Station Road, District-Ratlam.
This order be read conjointly with order dated 16/2/2023 passed in M.Cr.C.No.5579/2023.
Accordingly, the M.Cr.C. stands allowed.
C.c. as per rules.