DEAN AGRICULTURE COLLEGE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is preferred by petitioner under Sec. 482 of Cr.P.C. only for the purpose of correction of clerical mistakes/typographical errors crept into the order dtd. 21/5/2024 passed in M.Cr.C. No.16751/2024.

(2.) As submitted, order of Sub Divisional Magistrate, Jhansi Road, Gwalior is dtd. 20/1/2024 but erroneously written as 23/3/2024. Therefore, the same deserves to be corrected at all places where the order of Sub Divisional Magistrate has been referred. Learned counsel also refers final paragraph of the order in which date of order of SDM Court has been referred as 21/1/2024 whereas correct date is 20/1/2024. Hence prayed that the order be corrected accordingly.

(3.) Learned counsel for the respondent has no objection.