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Judgment
8 paragraphs · 167 wordsS.A.Dharmadhikari, J
This petition, under section 482 of the Cr.P.C., has been filed seeking modification of order dated 25/8/2021 passed by this Court in Cr.A. No. 4880/2021 (Ramhet Meena Vs. State of M.P. & another).
Learned counsel for the petitioner submits that due to inadvertence, the particulars of Police Station have got wrongly mentioned in the order sought to be modified. It is submitted that the correct Police Station is "Chachoda, District Guna" and not "Kotwali Guna" as has been mentioned in the said order. Accordingly, correction of the same is prayed for.
Learned counsel for the State has no objection to the said prayer.
Accordingly, this petition is allowed and it is directed that the Police Station, as mentioned in order dated 25/8/2021 (Supra), shall be read as "Chachoda, District Guna" in place of "Kotwali Guna".
The order dated 25/8/2021 (Supra) stands modified to the extent indicated above.
This order shall be read in conjunction with the order dated 25/8/2021 (Supra).
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