CRLR/221/2025
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Uttarakhand High Court

CRLR/221/2025 on 30 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.221 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Tajhar Qayyum, learned counsel for the revisionists.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State of Uttarakhand/ respondent.

3. Today, the matter is listed on Amendment Application (IA/3/2025), by which the revisionists want to correct the prayer clause by inserting a prayer for challenging the judgment and order dated 10.03.2022 passed by learned Judicial Magistrate/First Additional Civil Judge (Jr. Div.), Roorkee, District Haridwar, in Criminal Case No.1159 of 2020, State of Uttarakhand Vs. Sandeep and Ors., whereby, the revisionists were convicted under Sections 323 and 452 IPC and sentenced to undergo six months' additional simple imprisonment with fine of Rs.1,000/- with default stipulation 15 days' additional simple imprisonment, by each of them and one year's additional imprisonment with fine of Rs.2,000/- with default stipulation one month's additional simple imprisonment, by each of them, respectively. All the sentences were directed to run concurrently.

4. It is contended by learned counsel for the revisionist that due to some inadvertent mistake on his part, he had failed to insert the said prayer.

5. Since, the prayer is innocuous and helpful for deciding this criminal revision and further, there is no serious objection from the side of learned State Counsel, the Amendment Application (IA/3/2025) is allowed.

6. Let the necessary amendment/ correction be incorporated within three days.

7. Put up as fresh on 04.08.2025.

(Pankaj Purohit, J.) 30.07.2025 PN