RAMPA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. has been filed by the petitioner for modification of the order dtd. 19/4/2023 passed in M.Cr.C. No.15090/2023, whereby, this Court while granting bail to the petitioner under Sec. 439 of Cr.P.C. due to typographical error, Crime No.288/2022 has been wrongly mentioned whereas the correct Crime number is 228/2022. From perusal of the record, it appears that in the bail application (M.Cr.C.No.15090/2023) filed by the applicant under Sec. 439 of CrPC, learned counsel for the applicant himself has wrongly mentioned the Crime No.288/2022 and in the trial Court's order itself, crime number was mentioned as 288/2022.

(2.) However, since the prayer is innocuous in nature, this application is allowed. It is directed that in the order dtd. 19/04/2023 passed in M.Cr.C.No.15090/2023, the Crime number shall be read as "228/2022" in place of "288/2022". The remaining part of the order dtd. 19/4/2023 passed in M.Cr.C. No.15090/2023 shall remain intact.

(3.) This order shall be read conjointly with the order dtd. 19/4/2023 passed in M.Cr.C. No.15090/2023. A copy of this order be kept in the docket of M.Cr.C. No. 15090/2023.