SURAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by the applicant under Sec. 482 of the Code of Criminal Procedure, 1973 seeking modification/correction in the order dtd. 18/8/2023 passed by this Court in M.Cr.C. No. 35557/2023.

(2.) Learned counsel for the applicant submits that in the cause title of order dtd. 18/8/2023 passed in M.Cr.C. No. 35557/2023, due to oversight/typographical error, name and address of applicant no.2 Lakshminarayan S/o Mangilal Sondhiya, Aged About 35 years, R/o. Village Devli, Post Kalipeeth, Dist. Rajgarh, M.P. has been mentioned in place respondent no.2, hence, prayer has been made for correction in the aforesaid order dtd. 18/8/2023.

(3.) On perusal of the order dtd. 18/8/2023 and the record, this Court finds that the said mistakes appear to be a typographical error which is required to be modified/corrected.