MOHAN LAL & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have filed this petition u/s. 482 Cr, P. C. being aggrieved against the order of the Munsif & Judicial Magistrate, Srimadhopur dated 2.4.92 by which the application was rejected for making correction in the order 9.3.92.

(2.) The learned Munsif & Judicial Magistrate, vide his order dated 9.3.92, had directed that the Jeep which was seized by the police, should be given in the 'superdaginama of the petitioners. The number of Jeep was mentioned in the order as NLH 3332. I am not required to examine whether the said order of the learned Magistrate was correct or not. Suffice is to mention here the learned Magistrate rejected the claim of another claimant Nathu Ram with regard to the Jeep and the claim of the petitioners for the custody of the jeep was accepted.

(3.) After the said order, the petitioner moved an application that on account of typing mistake, the number of jeep was given as NLH 3332 in place of NLM 3332 and that, it was a clerical mistake and the same should be corrected. The learned Magistrate rejected the application vide impugned order dated 2.4.92.