RAMSEWAK RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been preferred by the petitioner seeking correction in the order dtd. 15/11/2022 passed in the CRA No.10381/2022.

(2.) According to learned counsel for the petitioner, due to inadvertent, the word 'Deposit' has wrongly been typed in the para of the order dtd. 15/11/2022 in place of the word 'Furnish', therefore, he prayed for correction.

(3.) Learned counsel for the State has no objection to allow the present petition.