KALYAN SINGH 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 in order dtd. 24/02/2023 passed in M.Cr.C. No.6207/2023.

(2.) Counsel for the petitioner has submitted that due to some typographical mistake, in the aforesaid order dtd. 24/02/2023, the crime number has wrongly been mentioned as 20/2023 instead of 10/2023. Thus, it is submitted that the order be modified accordingly.

(3.) On perusal of the order dtd. 24/02/2023 and the record, this Court finds that the said mistake appears to be a typographical error which is required to be modified/corrected.