SHAHBAAJ KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Parties through their counsel.

(2.) This is an application under Sec. 482 of Cr.P.C seeking correction in the order dtd. 5/6/2023 passed by this Court in M.Cr.C.No.20320/2023 regarding the Crime number. Counsel for the petitioner has submitted that due to some typographical error, in the aforesaid order dtd. 5/6/2023 wherein the crime number has been wrongly mentioned as Crime No.45/2023 instead of Crime No.45/2022. Thus, it is submitted that the order be modified accordingly.

(3.) On perusal of the order dtd. 5/6/2023 and the record, this Court finds that the said mistake appears to be a typographical error which is required to be modified/corrected. I n view of the same, it is directed that in the order dtd. 5/6/2023 passed by this Court in M.Cr.C.No.20320/2023, the crime number be read as "Crime No.45/2022" . This order be read conjointly with order dtd. 5/6/2023 passed in M.Cr.C.No.20320/2023. Accordingly, the M.Cr.C. stands allowed. C.c. as per rules.