SONELAL Vs. STATE OF M.P.

JUDGEMENT

(1.) XXXXXXXXXX.

(2.) LEARNED counsel for the rival parties are heard. This M. Cr. C. has been filed seeking correction of typographical error which has crept in the final order dated 30/08/2012 in M. Cr. C. No. 5464/ 2012 to the extent of correcting crime No. 431/2012 and name of Police Station -Ater to Crime No. 90/2012 and Police Station Dehat District Bhind respectively.

(3.) ACCORDINGLY , this M. Cr. C. is allowed and final order dated 30/08/2012 passed in M. Cr. C. No. 5464/2012 stands corrected by substituting crime No. 90/2012 in place of crime No. 431/2012 and Police Station -Dehat District Bhind in place of Police Station Ater, District Bhind.