BA1/1114/2025
2025 Latest Caselaw 4952 UK

Uttarakhand High Court

BA1/1114/2025 on 16 October, 2025

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                               BA 1st No.1114 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Vaibhav Singh Chauhan, learned counsel for the Applicant.

2. Mr. B.C. Joshi, learned AGA, with Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The modification application (MCRC No.1/2025) has been moved by the learned counsel for the Applicant with the prayer that in the judgment and order dated 20.09.2025, sections have been wrongly transcribed as 5(2), 7(2), 8(2), 333, 351 (2) and 352 of BNS, and the correct Sections are 115 (2), 117 (2), 118 (2), 333, 351 (2) and 352 of BNS, due to typographical error, and prayed that the same may be rectified.

4. In view thereof, the modification application is allowed. In the judgment and order dated 20.09.2025, in place of sections 5(2), 7(2), 8(2), 333, 351 (2) and 352 of BNS, it will be read as 115 (2), 117 (2), 118 (2), 333, 351 (2) and 352 of BNS.

5. Let a certified copy of this order be supplied today itself on the payment of the usual charges.

(Ashish Naithani, J.) 16.10.2025 Nitesh/