KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr.P.C. for correction/ modification in the order dtd. 9/11/2021 passed in M.Cr.C.No.51051/2021, whereby this Court has granted regular bail to the applicant under Sec. 439 of Cr.P.C.

(2.) Learned counsel for the applicant submits that due to misconception or inadvertence the above mentioned order has been passed "under Sec. 439 of Cr.P.C". in place of "Sec. 438 of Cr.P.C". and prays for modification of the order dtd. 9/11/2021 passed by this Court in M.Cr.C.No.51051/2021, accordingly.

(3.) After perusal of the order dtd. 9/11/2021 passed by this Court, and the record of aforesaid M.Cr.C., the submission of the applicant's counsel appears to be correct.