VIRENDRA BHEEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) T his petition under Sec. 482 of CrPC has been filed seeking correction in the order dtd. 12/4/2023 passed in M.Cr.C. No.15128/2023 to the extent of mentioning "Crime No.480/2021" in place of "Crime No.480/2022.".

(2.) Upon perusing the memo of petition, petition is allowed and it is directed that "Crime No.480/2021" be read in place of wrongly mentioned "Crime No.480/2022" as and where the same finds mention in the order impugned.

(3.) Remaining part of the order dtd. 12/4/2023 passed in M.Cr.C. No.15128/2023 shall remain intact.