Child In Conflict With Law Tharouh ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 9911 MP

                                 1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                 BEFORE
                    HON'BLE SMT. JUSTICE SUNITA YADAV
                         ON THE 19th OF JULY, 2022

                MISC. CRIMINAL CASE No. 32273 of 2022

        Between:-
        CHILD IN CONFLICT WITH LAW THAROUH HIS
        FATHER KAMLESH JATAV S/O LATE SHRI
        SAMLE PRASAD JATAV , AGED ABOUT 45
        Y E A R S , OCCUPATION: LABOUR VILLAGE
        SHYAMPURA,       P.S.  GOHAD  CHAURAHA
        (MADHYA PRADESH)

                                                             .....PETITIONER
        (SHRI PRASHANT SINGH KAURAV-ADVOCATE)

        AND

1.      THE STATE OF MADHYA PRADESH INCHARGE
        POLICE STATION P S GOHAD CHAURAHA
        BHIND (MADHYA PRADESH)

2.      PROSECUTRIX THR. PS GOHAD CHAURAHA,
        BHIND BHIND (MADHYA PRADESH)

                                                           .....RESPONDENTS
        (SHRI LOKENDRA SHRIVASTAVA-PUBLIC PROSECUTOR

      This application coming on for hearing this day, the court passed the

following:
                                  ORDER

The present petition under Section 482 of Cr.P.C. has been filed seeking correction in order dated 20.06.2022 passed in Criminal Revision bearing No.1366/2022.

According to learned counsel for the petitioner, due to typographical error, crime number has been wrongly typed as '160/2020', however, as per the FIR the correct crime number is 160/2021. Hence prayed for correction in the

order.

After hearing learned counsel for the parties and on perusal of the copy of FIR as well as the judgment dated 24.08.2021 (Annexure -A) the crime number mentioned as 160/2020 in order dated 20.06.2022 passed in Criminal Revision No.1366/2022 is found to be a typographical error.

Consequently, the petition is allowed. In the order dated 20.06.2022 passed in Cr.R. No.1366/2022, 'Crime No.160/2020' shall be read as 'Crime No.160/2021'. The order of this Court shall be a part of the aforesaid order and this order shall be read conjointly with the order.

Copy of this order be kept in file of Cr.R.No.1366/2022.

M.Cr.C. stands disposed of.

Certified copy as per rules.

(SUNITA YADAV) JUDGE Van

VANDANA VERMA 2022.07.21 10:19:14 -07'00'