AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 117 wordsDeepak Kumar Agarwal, J
T his petition under Section 482 of CrPC has been filed seeking correction in the order dated 12.04.2023 passed in M.Cr.C. No.15128/2023 to the extent of mentioning "Crime No.480/2021" in place of "Crime No.480/2022.".
Upon perusing the memo of petition, petition is allowed and it is directed that "Crime No.480/2021" be read in place of wrongly mentioned "Crime No.480/2022" as and where the same finds mention in the order impugned.
Remaining part of the order dated 12.04.2023 passed in M.Cr.C. No.15128/2023 shall remain intact.
This order shall be read in conjunction with the order dated 12.04.2023 passed in M.Cr.C. No.15128/2023.
A copy of this order be preserved in the docket of M.Cr.C. No.15128/2023.