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Judgment
8 paragraphs · 176 wordsSubodh Abhyankar, J
This petition under Section 482 of the Cr.P.C. has been filed by the petitioner for modification/correction in order dated 18.4.2023 passed in M.Cr.C. No.15862/2023.
Counsel for the petitioner has submitted that due to some typographical error, in the aforesaid order dated 18.4.2023 wherein the crime number and the police station have been wrongly mentioned as 18/2018 and Police Station-Kotwali, District-Indore instead of Crime No.85/2018 and Police Station- City Kotwali, District- Mandsaur. Thus, it is submitted that the order be modified accordingly.
On perusal of the order dated 18.4.2023 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 18.4.2023 passed by this Court in M.Cr.C.No.15862/2023, the crime number and the name of Police Station be read as "Crime No.85/2018" and Police Station "City Kotwali, District- Mandsaur".
This order be read conjointly with order dated 18.4.2023 passed in M.Cr.C.No.15862/2023.
Accordingly, the M.Cr.C. stands allowed.
C.c. as per rules.