KAILASH AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Cr.P.C. for correction in the order dtd. 20/1/2023 passed in M.Cr.C. No.57605/2022.

(2.) It is the submission of learned counsel for the petitioner that though he has filed an application for grant of bail under Sec. 439 of the Cr.P.C. but due to typographical error order has been passed in the format of application for grant of anticipatory bail filed under Sec. 438 of the Cr.P.C and prayed for passing the order in correct format.

(3.) Reader of the Court on verification from the CMIS software has informed the Court that earlier application i.e. M.Cr.C. No.57605/2022 has been filed under Sec. 439 of the Cr.P.C.