Suraj And Others vs State Of Madhya Pradesh And Others

Prem Narayan Singh, J

This application has been filed by the applicant under Section 482 of the Code of Criminal Procedure, 1973 seeking modification/correction in the order dated 18.08.2023 passed by this Court in M.Cr.C. No. 35557/2023.

2 . Learned counsel for the applicant submits that in the cause title of order dated 18.08.2023 passed in M.Cr.C. No. 35557/2023, due to oversight/typographical error, name and address of applicant no.2 Lakshminarayan S/o Mangilal Sondhiya, Aged About 35 years, R/o. Village Devli, Post Kalipeeth, Dist. Rajgarh, M.P. has been mentioned in place respondent no.2, hence, prayer has been made for correction in the aforesaid order dated 18.08.2023.

On perusal of the order dated 18.08.2023 and the record, this Court finds that the said mistakes appear to be a typographical error which is required to be modified/corrected.

In view of the above, it is directed that in the cause title of order dated 18.08.2023, passed in M.Cr.C. No.35557/2023, the following changes are directed to be made :-

Name and address of "Lakshminarayan S/o Mangilal Sondhiya, Aged About 35 years, R/o. Village Devli, Post Kalipeeth, Dist. Rajgarh, M.P." shall be read in the place of applicant no.2 instead of respondent no.2.

This order be read conjointly with order dated 18.08.2023, passed in M.Cr.C. No.35557/2023.

With the aforesaid, petition stands disposed of.