C482/2905/2019
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Uttarakhand High Court

C482/2905/2019 on 18 July, 2025

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                                   C482 No.2905 of 2019
                                   HON'BLE ASHISH NAITHANI, J.

Mr. Sachin Panwar, learned counsel for the Applicant.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand.

3. Correction application (MCRC No.10680/2025) is allowed.

4. In the judgment and order dated 10.06.2025, in place of "Complaint Case No.490 of 2018" the word "Criminal Case No.2662 of 2018" be added, and besides this Sections 323 and 504 of IPC be deleted and Section 498 of IPC be inserted in the aforesaid judgment.

(ASHISH NAITHANI, J.) 18.07.2025 Nitesh/