CRLR/668/2025
2025 Latest Caselaw 6368 UK

Uttarakhand High Court

CRLR/668/2025 on 16 December, 2025

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                           MCRC No.3/2025 (Correction Application)
                           In
                           CRLR No.668 of 2025

                           Hon'ble Ashish Naithani, J.

Mr. Vikas Kumar Guglani, learned counsel for the Revisionist appeared through V.C.

2. Mr. Rakesh Negi, learned Brief Holder, for the State of Uttarakhand.

3. Mr. Rishabh Bisht, learned counsel for the Respondent nos. 2 & 3.

4. Correction application has been moved by the learned counsel for the Revisionist with a prayer that in the judgment and order dated 10.12.2025 paragraph no.1 'judgment dated 11.09.2024 passed by the learned 6th Additional District and Sessions Judge, Haridwar in Criminal Appeal No. 63 of 2024, whereby the Appellate Court affirmed the judgment of conviction and order of sentence dated 07.03.2024 rendered by the learned Judicial Magistrate, Haridwar in Criminal Case No. 752 of 2020. By the said judgment, the Revisionist was convicted under Sections 279, 304A and 427 of the Indian Penal Code' has wrongly been typed in place of "the judgment and order dated 17.07.2025 passed by the learned Sessions Judge, Champawat, in Criminal Appeal No.09 of 2025 "Inqalab Alam Vs. State of Uttarakhand" as well as the impugned judgment and order dated 20.02.2025 passed by the learned Chief Judicial Magistrate, Champawat District Champawat in Criminal Case No.836 of 2020"

offence under Sections 279, 304-A, 427 of IPC".

4. Correction application seems to be bonafide. Therefore, correction application is allowed.

5. Accordingly, in the judgment and order dated 10.12.2025, paragraph no.1 in place of 'the judgment dated 11.09.2024 passed by the learned 6th Additional District and Sessions Judge, Haridwar in Criminal Appeal No. 63 of 2024, whereby the Appellate Court affirmed the judgment of conviction and order of sentence dated 07.03.2024 rendered by the learned Judicial Magistrate, Haridwar in Criminal Case No. 752 of 2020. By the said judgment, the Revisionist was convicted under Sections 279, 304A and 427 of the Indian Penal Code' it will be read as "judgment and order dated 17.07.2025 passed by the learned Sessions Judge, Champawat, in Criminal Appeal No.09 of 2025 "Inqalab Alam Vs. State of Uttarakhand" as well as the impugned judgment and order dated 20.02.2025 passed by the learned Chief Judicial Magistrate, Champawat, District Champawat in Criminal Case No.836 of 2020" "State of Uttarakhand vs. Inqalab Alam" offence under Sections 279, 304-A, 427 of IPC". It will be made part of the order dated 10.12.2025.

(Ashish Naithani, J.) 16.12.2025 Nitesh/