DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 528 of B.N.S.S./482 of the Cr.P.C. has been filed by the petitioners for modification/correction in order dtd. 7/1/2026 passed in M.Cr.C. No.20023/2025.

(2.) Counsel for the petitioners has submitted that in the aforesaid order dtd. 7/1/2026, the crime number has been wrongly mentioned as 74/2024, instead of 53/2025. Thus, it is submitted that the aforesaid mistake be corrected.

(3.) On perusal of the order dtd. 7/1/2026 and the record, this Court finds that the said mistake appears to be a typographical error, which is required to be modified/corrected.