C482/1915/2019
2023 Latest Caselaw 630 UK

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                                          C-482 No. 1915 of 2019
                                          Hon'ble Sharad Kumar Sharma, J.

Mr. Manvendra Singh, Advocate for the applicants.

Mr. Pratiroop Pande, learned A.g.A. along with Mr. Vinod Tiwari, learned Brief Holder for the State.

Mr. Vaibhav Singh Chauhan, Advocate for respondent no. 2.

Heard on Modification Application No. MCRC No. 2720 of 2023.

This C-482 Application was disposed of by the Coordinate Bench of this Court vide judgment dated 13.09.2019, but however, certain error had crept in the said judgment, which has been sought to be modified by filing the present modification application.

It is contended by the learned counsel for the applicant, that in the concluding part of the judgment dated 13.09.2019, the Criminal Case number has been wrongly mentioned as Criminal Case No. 532 of 2016 "State Vs. Anil Goswami and others", which is the fact should have been as Criminal Case No. 535 of 2016 "State Vs. Dharmendra Chauhan and others". It has been further submitted by the learned counsel for the applicant, that since now the aforesaid Criminal Case No. 535 of 2016 "State Vs. Dharemdra Chauhan and others" since has been assigned with the new number as Criminal Case No. 3861 of 2022 "State Vs. Dharemdra Chauhan and others", the same may be permitted to be corrected and read in the judgment dated 13.09.2019, accordingly, with its new number.

While directing to read, the Criminal Case No. 532 of 2016, as to be Criminal Case No. 3861 of 2016 (new number), the judgment dated 13.09.2019, would remain modified to the said extent, but however, owing to the statement made by learned counsel for the applicant due to the assignment of the new number of the case, wherever, the judgment dated 13.09.2019, refers to the Criminal Case No. 532 of 2016 "State Vs. Anil Goswami and others" that would be read as Criminal Case No. 3861 of 2016 "State Vs. Dharemdra Chauhan and others".

Accordingly, the modification application would stand disposed of.

(Sharad Kumar Sharma, J.) 15.03.2023 Mamta