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Judgment
Prem Narayan Singh, J
This application has been filed by the petitioner under section 482 of the Cr.P.C.,1973 seeking modification/correction in the order passed by the Court vide order dated 19.06.2023, passed in MCRC No.23071/2023.
Learned counsel for the petitioner submits that in the order dated 19.06.2023, passed in MCRC No.23071/2023, due to oversight/typographical error, the name of the complainant has been wrongly mentioned as Rajesh Solanki instead of Rajendra Kumar Tamrakar. Hence prayer has been made for correction in the aforesaid order dated 19.06.2023.
On perusal of the order dated 19.06.2023 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 19.06.2023, passed in MCRC No.23071/2023, the Vehicle No. "Rajesh Solanki" be read as "Rajendra Kumar Tamrakar".
This order be read conjointly with order dated 19.06.2023, passed in MCRC No.23071/2023.
With the aforesaid the petition stands disposed of.