RAMESHCHAND PATIDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by the petitioner under Sec. 482 of the Cr.P.C.,1973 seeking modification/correction in the order passed by the Court vide order dtd. 19/6/2023, passed in MCRC No.23071/2023. Learned counsel for the petitioner submits that in the order dtd. 19/6/2023, passed in MCRC No.23071/2023, due to oversight/typographical error, the name of the complainant has been wrongly mentioned as Rajesh Solanki instead of Rajendra Kumar Tamrakar. Hence prayer has been made for correction in the aforesaid order dtd. 19/6/2023.

(2.) On perusal of the order dtd. 19/6/2023 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. 19/6/2023, passed in MCRC No.23071/2023, the Vehicle No. "Rajesh Solanki" be read as "Rajendra Kumar Tamrakar".

(3.) With the aforesaid the petition stands disposed of.