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Judgment
9 paragraphs · 156 wordsSubodh Abhyankar, J
Parties through their counsel.
This is an application under Section 482 of Cr.P.C seeking correction in the order dated 05.6.2023 passed by this Court in M.Cr.C.No.20320/2023 regarding the Crime number.
Counsel for the petitioner has submitted that due to some typographical error, in the aforesaid order dated 05.6.2023 wherein the crime number has been wrongly mentioned as Crime No.45/2023 instead of Crime No.45/2022. Thus, it is submitted that the order be modified accordingly.
On perusal of the order dated 05.6.2023 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 05.6.2023 passed by this Court in M.Cr.C.No.20320/2023, the crime number be read as "Crime No.45/2022" .
This order be read conjointly with order dated 05.6.2023 passed in M.Cr.C.No.20320/2023.
Accordingly, the M.Cr.C. stands allowed.
C.c. as per rules.