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Abhishek Kharb S/O Harpal Singh ... vs State Of Rajasthan
2021 Latest Caselaw 3830 Raj/2

Citation : 2021 Latest Caselaw 3830 Raj/2
Judgement Date : 17 August, 2021

Rajasthan High Court
Abhishek Kharb S/O Harpal Singh ... vs State Of Rajasthan on 17 August, 2021
Bench: Sanjeev Prakash Sharma
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Application No. 135/2021

                                        In

            S.B. Criminal Misc. Petition No.5317/2020

Abhishek Kharb S/o Harpal Singh Kharb, Aged About 29 Years,
R/o C-9283, Vasant Kunj New Delhi-110070.
                                                                    ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through P.p.
2.     Superintendent Of Police, Bhiwadi (Raj).
3.     Jitendra Solanki, Sho, P.s. Bhiwadi, District Bhiwadi (Raj).
                                                                 ----Respondents

For Petitioner(s) : Mr. Swadeep Singh Hora For Respondent(s) : Mr. Ramesh Choudhary, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

17/08/2021

An application has been moved for the correction of the

order dated 31.03.2021 in the penultimate para of page 5 of the

judgment.

Learned counsel for the petitioner submits that on account of

typographical error, the name of Mr. Abhishek Kharb has been

added as an employee of the company and it has been mentioned

that he was arrested. The name of Mr. Abhishek Kharb may be

therefore deleted.

Learned Public Prosecutor does not object for correction.

Accordingly, the order dated 31.03.2021 is corrected to the

extent of penultimate para of page 5 of the judgment and name of

(2 of 2) [CRLMA-135/2021]

Mr. Abhishek Kharb mentioned therein is directed to be deleted,

accordingly the sentence shall be read as "Petitioner-Mr.

Pradeep Mishra, who was employee of the Company and

was working and present in the factory premises of the

Company, was arrested." The present line shall be read at page

5 of the judgment for the said purpose.

Application is accordingly allowed. This order shall be treated

as part and parcel of the order dated 31.03.2021.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/6

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