MANOJ GUPTA Vs. SHARMA ADVERTISING

JUDGEMENT

(1.) The present petition is preferred under Sec. 482 of Cr.P.C. for correction of clerical mistake crept in the order dtd. 24/3/2023 passed in

(2.) It is the submission of counsel for the petitioner that in last line of first para of the said order the fact has been mentioned that FIR has been lodged against them (accused persons) which according to counsel for the petitioner, is not correct because complaint has been lodged but FIR has not been registered against the petitioner/other accused persons.

(3.) Learned counsel for the respondents could not dispute the same and said clerical mistake deserves to be corrected to the extent of modification.