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Judgment
6 paragraphs · 131 wordsPramod Kumar Agrawal, J
This petition under Section 528 of B.N.S.S. has been filed by applicant for modification of final order dated 22.01.2026 passed in M.Cr.C. No.46061/2025.
Learned counsel for applicant submitted that due to typographical error, crime number has wrongly been mentioned as "524/2024" in the first para of said order whereas it should have been mentioned as "525/2024". Therefore, the same may kindly be corrected.
In view of the aforesaid submissions made by counsel for the applicant, final order dated 22.01.2026 is modified to the extent that in the first para of said order, crime number shall be read as "525/2024" in place of "524/2024".
Accordingly, this petition stands disposed of with this modification.
This order shall be read conjointly with the order passed on 22.01.2026 in M.Cr.C. No.46061/2025.