SUNISH KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed for correction in the order dated 16.12.2019 passed in M.Cr.C.No.49556/2019.

(2.) It is the submission of learned counsel for the petitioners that due to typographical error in the said order name of the police Station and District has been mentioned as Dehat Shivpuri District Shivpuri while as can be seen from the first page of the certified copy of the said order, name of the police Station and district is Janakganj, District Gwalior.

(3.) On perusal of the record, the contention of learned counsel for the petitioners appears to be correct. Accordingly, it is directed that in the order dated 16.12.2019 passed in M.Cr.C.No. 49556/2019 name of police Station and District shall be read as 'Janakganj District Gwalior' in place of 'Dehat Shivpuri District Shivpuri'.