REENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) T his petition under Sec. 482 of Cr.P.C. has been filed by the petitioner for modification/correction of crime no.107/2022 in order dtd. 11/04/2023 passed in M.Cr.C. No.12038 /2023. Counsel for the petitioner has submitted that due to mistake on his part, in the aforesaid order dtd. 11/04/2023, the crime number has wrongly been mentioned as Crime No.107/2022 instead of Crime No. 170/2023. Thus, it is submitted that the order be modified to the extent and the crime no.107/2022 be replaced to crime no.170/2023 in order dtd. 11/04/2023 passed in M.Cr.C. No.12038 /2023. Prayer appears to be reasonable.

(2.) On perusal of the order dtd. 11/04/2023 and the record, this Court finds that the said mistake appears to be on part of the counsel which is required to be modified/corrected. I n view of the same, it is directed that in the order dtd. 11/04/2023 passed in M.Cr.C. No.12038 /2023 is modified accordingly and the crime no. 107/2022 'shall be read as Crime No. 170/2023.Other conditions of the aforesaid order shall remain as it is.

(3.) This order be read conjointly with order dtd. 11/04/2023 passed in M.Cr.C. No.12038 /2023. Copy of this order be placed in MCRC.No.12038/2023. Accordingly, the petition is allowed. C.c. as per rules.