JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Subodh Abhyankar, J. 1. This petition under Sec. 482 of the Cr.P.C. has been filed by the petitioner for modification/correction in order dtd. 16/2/2023 passed in M.Cr.C. No.5579/2023.

(2.) Counsel for the petitioners has submitted that due to some typographical error, in the aforesaid order dtd. 16/2/2023, the Police Station- Station Road, District-Ratlam is wrongly mentioned as Police Station- Station Road, District- Jhabua. Thus, it is submitted that the order be modified accordingly.

(3.) On perusal of the order dtd. 16/2/2023 and the record, this Court finds that the said mistake appears to be a typographical error which is required to be modified/corrected.