RAJU DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C has been filed for correction of typographical error crept in the order dtd. 1/5/2024 passed in M.Cr.C. No. 16452 of 2024.

(2.) Learned counsel for the applicant submits that application under Sec. 439 of Cr.P.C. was allowed by this Court vide order dtd. 1/5/2024 passed in M.Cr.C. No. 16452 of 2024, but due to typographical error in the order instead of 'Crime No. 42 of 2024' it has been wrongly mentioned as 'Crime No.633 of 2022' .

(3.) In view of aforesaid and perusal of the record, it appears that in the order dtd. 1/5/2024 due to typographical mistake instead of 'Crime No. 42 of 2024' it has been wrongly mentioned as 'Crime No. 633 of 2022'.