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Judgment
12 paragraphs · 143 wordsVivek Rusia, J
This is a petition under Section 482 of Cr.P.C for correction of typographical error in the order dated 22.02.2021 passed by this Court in M.Cr.C.
No.5413/2021.
Learned counsel for the applicant submits that applicant has filed an application u/S 439 Cr.P.C. for grant of bail, which was allowed by this Court
vide order dated 22.02.2021. However, due to typographical error, the crime number was mentioned as ""655/2019"" in place of ""147/2020"" in the said
order.
On due consideration, the present petition is allowed.
It is directed that the crime number shall be read as ""147/2020"" in place of "" 655/2019"" as and where it finds mention in the order dated 22.02.2021
passed in M.Cr.C.No.5413/2021.
Rest of the order shall remain intact.
A copy of this order be placed in the record of M.Cr.C. No. 5413/2021.
Certified copy as per rules.