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Judgment
8 paragraphs · 251 wordsPrem Narayan Singh, J
This application has been filed by the applicant under Section 482 of the Code of Criminal Procedure, 1973 seeking modification/correction in the order dated 28.07.2023 passed in Criminal Appeal No. 8742/2023 by this Court.
Learned counsel for the applicant submits that in the order dated 28.07.2023 passed in Cr.A. No. 8742/2023, due to oversight/typographical error, the Crime No. 547/2023 is mentioned in place of Crime No. 457/2023, Police-Station is wrongly mentioned as Dhar in place of Dhamnod and place of posting is wrongly mentioned as Special Judge, Shajapur, SC/ST (Prevention of Atrocities) Act in place of Special Judge, Dhar, SC/ST (Prevention of Atrocities) Act. Hence, prayer has been made for correction in the aforesaid order dated 28.07.2023.
On perusal of the order dated 28.07.2023 and perused the record, this Court finds that the said mistakes appear to be a typographical error which are required to be modified/corrected.
In view of the above, it is directed that in the cause title of order dated 28.07.2023, passed in Cr.A. No. 8742/2023, the following changes are directed to be made :-
5 . Crime No. 457/2023 in place of Crime No. 547/2023, Police Station, Dhamnod in place of Police Station, Dhar and place of posting "Special Judge, Dhar, SC/ST (Prevention of Atrocities) Act in place of "Special Judge, Shajapur, SC/ST (Prevention of Atrocities) Act".
This order be read conjointly with order dated 28.07.2023, passed in Cr.A. No. 8742/2023.
With the aforesaid, petition stands disposed of.