CRMPM/456/2024
2024 Latest Caselaw 9566 HP

Himachal Pradesh High Court

CRMPM/456/2024 on 15 July, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

Vinod Thakur v. State of Himachal Pradesh alongwith connected matter

.

Cr.MPM Nos. 455 & 456 of 2024

15.7.2024 Present: Mr.Ajay Kochhar, Senior Advocate with Mr. Ashwani Sharma, Mr. Varun Chauhan and Mr.

Bhairav Gupta and Mr. Vaibhav Shukla, Advocates, for the petitioner(s).

Mr. Anup Rattan, Advocate General with Mr. Rajan

Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the State.

While perusing the judgment dated 11.6.2024,

passed in the aforesaid cases, it came to the notice of this Court

that some typographical errors have occurred at some places

and as such, this Court finds it necessary to rectify those

mistakes.

Accordingly, judgment dated 11.6.2024, is modified

to the extent that words "fire broken" typed in 5th line of para-

2, "deserves" in 6th line of para-5, "in ground floor" in 9th line

of para-8, "to suggest case that " in 14th line of para-9, "High

Court's" in 3rd line of para-10, "got fire" in 11th line of para 13,

"fire broke in the premises after switching off electric

point" in 5th line of para-15, "to have been happened" in 14th

line of para-15, "in the ground floor" in 6th line of para-17,

"Hazards substance" in 5th line of para-23 and "nine peoples"

in 1st line of para 29 be read as "fire has broken out",

"deserve", "on the ground floor", "to suggest that", "High

Courts", "caught fire" "fire broke out in the premises after

switching off the electric point", "on the ground floor" "to

have happened" "hazardous substance" and "nine persons",

.

respectively.

Registry to carry out necessary corrections in

judgment dated 11.6.2024 during the course of the day and

corrected copy of the same be re-uploaded to the LAN.

    July 15, 2024                           (Sandeep Sharma),





    Manjit                                       Judge