CHILD IN CONFLICT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.2991/2023, which is an application preferred by the petitioner under sec. 482 of Cr.P.C. for modification of order dtd. 30/1/2023 passed in Criminal Revision No.65/2023.

(2.) At the outset, learned counsel for petitioner confined his arguments to the extent that some typographical error crept into the order. The order dtd. 21/11/2022 was passed by XVIII Additional Sessions Judge, Bhopal, in Criminal Appeal No.559/2022 but due to typographical error it was referred as XVII Additional Sessions Judge, Bhopal. Correct denomination is XVIII Additional Sessions Judge, Bhopal. Similarly, he further refers that order of Juvenile Justice Board has been wrongly mentioned as 29/3/2022. Correct date of order is 23/8/2022.

(3.) Counsel for respondent-State has no objection.