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Judgment
4 paragraphs · 152 wordsManoj Kumar Garg, J
Instant cr. misc. application has been filed by the petitioner-applicant seeking correction in the order dated 15.04.2024 passed by this Court in SB Cr. Revision Petition No.194/2024 by which the revision petition was allowed and the juvenile was ordered to be released on bail.
Counsel for the petitioner-applicant submits that inadvertently due to typographical error, in the order dated 15.04.2024, the words “natural guardian (father)” have wrongly been mentioned, instead of words “natural guardian (mother)”. Counsel prays that necessary correction be made in the order dated 15.04.2024, passed by this Court.
In view of above submissions made and for reasons stated in the application, the application is allowed. It is ordered that in the order dated 15.04.2024, the words “natural guardian (father)” be read as “natural guardian (mother)”. To that limited extent, the order dated 15.04.2024 passed by this Court in SB Cr. Revision Petition No.194/2024 stands modified/corrected.