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Judgment
Rajendra Kumar Srivastava, J
This application under Section 482 of Cr.P.C. has been filed for modification of the order dated 11.8.2021 passed in M.Cr.C.No.39200/2020. Learned counsel for applicants submits that on 11.8.2021, he sought permission to withdraw the M.Cr.C. but due to typographical error in the said order words "bail application" has been written.
In view of the aforesaid, this application under Section 482 of Cr.P.C. is allowed. The order dated 11.8.2021 passed in M.Cr.C.No.39200/2020 stands modified to the extent that in place of words "bail application" words "Misc. Criminal Case" be read.
This order shall be read conjointly with the order dated 11.8.2021 passed in M.Cr.C.No.39200/2020.
Let a copy of this order be kept in the file of M.Cr.C.No.39200/2020.
Accordingly, this M.Cr.C. stands disposed of.