ASHFAQ KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for modification of order dtd. 17/5/2024 passed in M.Cr.C. No.18326/2024.

(2.) It has been submitted by learned counsel for the applicant that in kafiyat report, name of applicant's father is mentioned as Shakeel Khan. However, due to inadvertence in the cause title of the order dtd. 17/5/2024 passed in M.Cr.C.No.18326/2024, name of applicant's father has been mentioned as "Salim Khan"; whereas the correct name of applicant's father is "Shakeel Khan". Hence, he prayed for modification of order dtd. 17/05/2024 passed in M.Cr.C. No. 18326/2024.

(3.) In aforesaid circumstances, it would be appropriate to modify the order dtd. 17/5/2024 passed by this Court in M.Cr.C. No.18326/2024.