RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C has been filed for correction of typographical error crept in the order dtd. 22/08/2023 passed in M.Cr.C. No. 35969/2023.

(2.) Learned counsel for the applicant submits that application under Sec. 439 of Cr.P.C. was allowed by this Court vide order dtd. 22/08/2023 passed in M.Cr.C. No. 35969/2023, but due to typographical error in the order instead No. 353/2023' it has been wrongly mentioned as 'FIR No. 730/2023' .

(3.) In view of aforesaid and perusal of the record, it appears that in the order dtd. 22/08/2023 due to typographical mistake instead of 'crime No. 353/2023' it has been wrongly mentioned as 'FIR No. 730/2023".