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Judgment
Farjand Ali, J
The matter comes upon an application filed under Section 482 of the Cr.P.C. seeking modification in the order dated 05.10.2023 passed by this Court in Criminal Misc. Bail Application No.12361/2023, whereby the names of counsels for the petitioner have been mentioned as Mr. Sikander Khan and Mr. Arvind Bhadu in the attendance marked on the first page of the order, however, the arguing counsel for the petitioner in the present case is Mr. Arvind Bhadu only, hence, it is prayed that necessary correction may be made in the order.
Having gone through the impugned judgment as well as considering the submission made by the counsel for the petitioner, it is found that now, Mr. Arvind Bhadu is the arguing counsel retained by the petitioner and thus, the name of the other counsel need not appear in the impugned order.
Accordingly, the name of “Mr. Sikander Khan” be removed from the attendance marked on the first page of the order dated 05.10.2023 passed in Criminal Misc. Bail Application No.12361/2023 and the attendance of only “Mr. Arvind Bhadu” be marked as counsel appearing for the petitioner. This order shall be treated as part and parcel of the order dated 05.10.2023 passed in S.B. Criminal Misc. Bail Applica-tion No.12361/2023.