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Judgment
8 paragraphs · 146 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 24/02/2023 passed in M.Cr.C. No.6207/2023.
Counsel for the petitioner has submitted that due to some typographical mistake, in the aforesaid order dated 24/02/2023, the crime number has wrongly been mentioned as 20/2023 instead of 10/2023. Thus, it is submitted that the order be modified accordingly.
On perusal of the order dated 24/02/2023 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 24/02/2023 passed in M.Cr.C. No.6207/2023, the crime number  should be read as 10/2023.
This order be read conjointly with order dated 24/02/2023 passed in M.Cr.C. No.6207/2023.
Accordingly, the petition is allowed.
C.c. as per rules.