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Judgment
9 paragraphs · 133 wordsRajeev Kumar Shrivastava, J
This petition under Section 482 of CrPC has been filed seeking correction in order dated 07/6/2021 passed by this Court in MCRC No.24693/2021.
Learned counsel for the applicant has submitted that in the order dated 07/6/2021 passed in MCRC No.24693/2021, crime number is mentioned as
“153/2021†whereas correct crime number is “153/2020â€. Hence, prayed to correct the same.
Heard learned counsel for the applicant and perused the aforesaid order.
The mistake appears to be inadvertent typing mistake, therefore, in the interest of justice, it is hereby directed that in order dated 07/6/2021 passed in
MCRC No.24693/2021, the crime number shall be read as “153/2020†in place of “153/2021â€.
With the aforesaid, present petition stands disposed of.
A copy of this order be kept in the record of MCRC No.24693/2021.