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Judgment
Sunita Yadav, J
This petition under section 482 of Cr.P.C. has been filed by the petitioner for modification of the order dated 19.04.2023 passed in M.Cr.C. No.15090/2023, whereby, this Court while granting bail to the petitioner under section 439 of Cr.P.C. due to typographical error, Crime No.288/2022 has been wrongly mentioned whereas the correct Crime number is 228/2022.
From perusal of the record, it appears that in the bail application (M.Cr.C.No.15090/2023) filed by the applicant under Section 439 of CrPC, learned counsel for the applicant himself has wrongly mentioned the Crime No.288/2022 and in the trial Court's order itself, crime number was mentioned as 288/2022.
However, since the prayer is innocuous in nature, this application is allowed. It is directed that in the order dated 19/04/2023 passed in M.Cr.C.No.15090/2023, the Crime number shall be read as "228/2022" in place of "288/2022".
The remaining part of the order dated 19.04.2023 passed in M.Cr.C. No.15090/2023 shall remain intact.
This order shall be read conjointly with the order dated 19.04.2023 passed in M.Cr.C. No.15090/2023.
A copy of this order be kept in the docket of M.Cr.C. No. 15090/2023.