Baldev Singh vs State Th. Home Deptt. And Ors
2024 Latest Caselaw 2051 j&K

Jammu & Kashmir High Court

Baldev Singh vs State Th. Home Deptt. And Ors on 7 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                           Sr. No. 2
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CM(5228/2024) IN
OWP 663/2017

Baldev Singh                                     .... Petitioner/Appellant(s)

                        Through:-   Mr. Sumant Sudan, Advocate

                  V/s

State Th. Home deptt. and ors.                           .....Respondent(s)



                        Through:-

CORAM :       HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                 ORDER

07.10.2024

1. Through the medium of the instant application, petitioner seeks modification of the judgment/order dated 31.05.2024 passed in OWP No.663/2017, wherein due to typographical error instead of FIR No. 35/2017, FIR No. 34/2027 has been wrongly mentioned.

2. Heard learned counsel for the petitioner and perused the order dated 31.05.2024.

3. For the reasons stated in the application, the same is allowed and necessary correction is being made to the extent that in the order dated 31.05.2024, passed in OWP No. 663/2017 instead of FIR 34/2017, it be read as FIR No.35/2017.

4. This order shall form part of order dated 31.05.2024 passed in OWP No. 663/2017.

5. Application is, accordingly disposed of.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 07.10.2024 BIR