C482/505/2021
2023 Latest Caselaw 227 UK

                   Office Notes, reports,
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      12.01.2023
                                            C482 No. 505 of 2021
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Vipul Sharma, for the applicant. Mr. T.C. Aggarwal, Deputy Advocate General, along with Mr. Tumul Nainwal, Brief Holder, for the State.

Mr. Ankur Sharma, Advocate, for the respondent.

The applicant has filed an Amendment Application (IA/4/2022), seeking amendment in the prayer clause by changing the words used as "cognizance order" by replacing the same as to be "order of framing of charge".

The said amendment is permitted. He is permitted to carry out the necessary amendment during the course of the day.

Since the issue pertaining to, as to as against the order of framing of a charge, as to whether C482 Application would be maintainable or a Revision would lie, is an issue, which this Court is already ceased with, in couple of C482 Applications, in which the judgement has already been reserved.

As soon as the amendment is carried by the learned counsel for the applicant, this C482 Application is also directed to be tagged with the pending C482 Applications, in which the judgment has already been reserved on the issue i.e. C482 No. 15 of 2021.

The interim order, already granted by the coordinate Bench of this Court on 17.03.2021 would remain extended till next date of listing.

Sharad Kumar Sharma, J.) 12.01.2023 Mahinder/