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Judgment
Mohd. Fahim Anwar, J
This petition under section 482 of Cr.P.C., has been filed for modification of the order dated 24.3.2021 passed in M.Cr.C.No.13817/2021.
Learned counsel for petitioners submits that in the order passed in M.Cr.C.No.13817/2021, while quashing the FIR offence punishable under section 327 read with section 149 of IPC has not been mentioned, due to typographical error, while the charge has also been framed under section 327 read with section 149 of IPC by the Court below.
The aforesaid contention appears to be correct.
In view of aforesaid, this petition is allowed. The operative para of the order dated 24.3.2021 passed in M.Cr.C.No.13817/2021 is modified to the extent as under :
"Accordingly, this petition under section 482 of Cr.P.C., is allowed. All the proceedings in connection with Sessions Trial No.258/2011 in furtherance to First Information Report - Crime No.276/2021 registered on 12.8.2011 at Police Station Gotegaon, District Narsinghpur, for offences punishable under sections 147, 148, 149, 294, 323, 324, 364, 190 and section 327 read with section 149 of IPC are hereby quashed in respect of all the accused persons in the said crime number".
With the aforesaid modification, this petition stands allowed and disposed of.
C.C., as per rules.