CRMP/441/2021
2021 Latest Caselaw 1969 HP

Cr. MP No. 441 of 2021 in Cr.MP (M) No. 332 of 2021.

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10.03.2021 Present: Mr. Rajiv Rai, Advocate for the petitioner.

Mr. Ram Lal Thakur, Asstt. A.G., with Mr.

Rajat Chauhan, Law Officer for the respondent.

Vide this application, the petitioner, who

got favourable order on 5.3.2021, has come up today pointing out the typographical error as mentioned in the application. A perusal of the record reveals that the errors

are typographical, as such the application is allowed in

terms of the contents and prayer clause. Consequently, the judgment is modified to the extent that in the first page, in place of FIR No.74/2020, '114/2020' shall be

substituted, in place of dated 3.11.2020, it shall be substituted as '13.6.2020' in place of Police Station

'Shillai, District Sirmaur', it shall be substituted as Aut, District Mandi' and in the last column of Sections after

word 'and' and before word 'IPC', '120-B' and after word '6' and before word 'of', ' and 21' be added.

Given above, the FIR column shall read as follows:

FIR No. Dated Police Station Sections

114/2020 13.6.2020 Aut, District 363, 366, 344 323, Mandi 376(3), and 120-B IPC & 6 and 21 of POCSO Act

The application stands disposed of.

There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the Petitioner can download this order along with case status from the official web page of this Court and attest it

to be a true copy. In case the attesting officer or the Court

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wants to verify the authenticity, such an officer can also

verify its authenticity and may download and use the downloaded copy for attesting bonds.

                                             (Anoop Chitkara),
    March 10, 2021 (ps)                           Judge.


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