RAKESH SINGH BHADORIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Inherent powers of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) have been invoked seeking correction of certain typographical errors that have crept into the order dtd. 8/12/2025 passed in M.Cr.C. No.56445/2025, whereby the benefit of bail was extended to the petitioner.

(2.) Learned counsel for the petitioner submits that in the said order, the crime number has been incorrectly mentioned as Crime No.260/2025 instead of Crime No.212/2025; the Police Station has been wrongly mentioned as Police Station Kotwali, District Ashoknagar instead of Police Station Sirol, District Gwalior; the date of arrest has been erroneously mentioned as 28/6/2025 instead of 30/9/2025; and the offence has been wrongly described as punishable under Ss. 108, 3(5) of BNS instead of punishable under Sec. 34(2) of the Excise Act.

(3.) Upon perusal of the record, the submissions made by learned counsel for the petitioner appear to be correct and are duly supported by the material available on record.