Ashish Sharma & Ors vs . State Of Hp & Ors.
2022 Latest Caselaw 3406 HP

Ashish Sharma & Ors Vs. State of HP & Ors.

Cr.MP No. 1288 of 2022 in CRMMO No. 488 of 2021

.

13.5.2022 Present: Mr. Tarun Sharma, Advocate for the applicants/petitioners.

Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Bhupinder Singh Thakur, Dy. Advocate General for the non applicants-respondents-State.

              Section     482

                                of

                            Cr.MP No. 1288 of 2022

The present application, under Section 362 read with

Cr.P.C., has been maintained by the

applicants/petitioners for correction of typographical error, as

occurred in the judgment dated 3.1.2022, wherein 'Police Station

Sadar, District Una' has been mistakenly written. This Court finds that

this typographical mistake can be corrected, so it is ordered that

instead of 'Police Station Sadar, District Una' it should be read as

'Woman Police Station, Una District Una'.

The application stands disposed of.

(Chander Bhusan Barowalia) Judge 13th May, 2022 (Guleria)