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Judgment
13 paragraphs · 204 wordsSatyendra Kumar Singh, J
This petition has been filed under Section 482 of Cr.P.C for correction/modification in the order dated 27.1.2022, passed in M.Cr.C.No.63479 of 2021,
whereby the application filed under Section 439 of Cr.P.C. was allowed.
Learned counsel for the applicant submits that due to typographical mistake in the heading of title it has been typed as ""Mahesh S/o Shri
Shvinararayan vs. State of M.P."" whereas it should have been ""Rahul S/o. Shree Prakash vs. State of M.P."" and prays for modification of the order
dated 27.1.2022, passed by this Court in M.Cr.C.No.63479/2021, accordingly.
After perusal of the order dated 27.1.2022, passed by this Court and the record of the aforesaid M.Cr.C., the submission of the applicant's counsel
appears to be correct.
Hence, this petition is allowed and order dated 27.1.2022, passed by this Court in M.Cr.C.No.63479/2021 is modified upto the extent that the order
passed by this Court in the aforesaid M.Cr.C its heading be read as ""Rahul S/o. Shree Prakash vs. State of M.P."" and not as ""Mahesh S/o Shri
Shvinararayan vs. State of M.P.
This order shall be treated as a part of order dated 27.1.2022 passed by this Court in M.Cr.C.No.63479/2021.
With the aforesaid, the petition is disposed of.