MEWARAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C has been filed for correction of typographical error crept in the order dtd. 6/12/2022 passed in M.Cr.C. No. 57444/2022.

(2.) Learned counsel for the petitioner submits that application under sec. 438 of Cr.P.C. was allowed by this Court vide order dtd. 6/12/2022 passed in M.Cr.C. No.57444/2022, but due to typographical error in the cause title of order instead of "District Bhind" it has been wrongly mentioned as "District Mandsaur". Hence prayed for correction in the order.

(3.) In view of aforesaid and perusal of the record, it appears that in the order dtd. 6/12/2022 passed in M.Cr.C. No. 57444/2022 due to typographical mistake instead of "District Bhind" it has been wrongly mentioned as "District Mandsaur".