Cr.Mp No.302/2021 In Cr.Mmo ... vs Mr. Nand Lal Thakur
2021 Latest Caselaw 1336 HP

Cr.MP No.302/2021 in Cr.MMO No.42/2021

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25.02.2021 Present: Mr. Rajesh Kumar Sharma, Advocate, for the petitioner.

Mr. Nand Lal Thakur, Addl. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No.1/ State.

Mr. Vishal Verma, Advocate, for respondent No.2.

Cr.MP No.302 of 2021

The petitioner has filed the present application, seeking correction in

judgment dated 4.2.2021, wherein inadvertently the FIR number has been

mentioned as FIR No.221 and Sections as 279 and 337 of IPC, instead of

FIR No.220 and Sections 279 & 337 of IPC and Section 187 of the M.V.

Act. Since it is a typographical error, as such, the application is allowed.

The FIR be read as "FIR No.220" and Sections be read as "279 & 337 of

IPC and Section 187 of the M.V. Act". Registry to carryout necessary

corrections. The application stands disposed of.

                                                                                  (Anoop Chitkara)
                      February 25 , 2021 (KS)                                         Judge