AKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 528 of B.N.S.S. has been filed by applicant for modification of final order dtd. 4/2/2026 passed in M.Cr.C. No.51161/2025.

(2.) Learned counsel for applicant submitted that in the first para of said order due to typographical error, crime number has wrongly been mentioned as "19/2025" whereas it should have been mentioned as "19/2024".

(3.) Therefore, the same may kindly be corrected.