DHARMENDRA SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been filed seeking correction in order dtd. 30/11/2022 passed in M.Cr.C. No.56215 of 2022.

(2.) According to learned counsel for the petitioner, due to typographical error, crime number as well as police station have been wrongly typed as 'Crime No. 250/2022' and 'Police Station Berad', however, as per the FIR, the correct crime number is 184/2022 and police station is 'Amola'. Hence prayed for correction in the order.