Delhi High Court - Orders
Vijay Kumar vs State (Nct Of Delhi) on 28 February, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2008/2019
VIJAY KUMAR ..... Petitioner
Through Mr Madhav Khurana, Mr Vignaraj
Pasayat, M Riya Arora, Advocates.
Versus
STATE (NCT OF DELHI) ..... Respondent
Through Mr Rajesh Mahajan, ASC with Mr Jyoti
Babbar, Mr Shrutika Vedi, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 28.02.2020 CRL.M.A. 4517/2020
1. The petitioner has filed the present application praying that the order dated 04.12.2019 be rectified to the extent that this Court had noted that the petitioner was convicted for kidnapping. The learned counsel appearing for the petitioner submits that the petitioner was convicted for an offence of attempting to extort and not for kidnapping. In view of the above, the paragraph no. 2 of the order dated 04.12.2019 is rectified to read as under: -
"The petitioner was sentenced to undergo life imprisonment in a case arising out of FIR No. 168/2001, under Sections 302/386/511/34 of the IPG registered with PS Kapashera. He was convicted for attempting to commit extortion and murder of a twelve-year-old boy."
2. The application is allowed in the aforesaid terms.
3. Order Dasti under the signature of Court Master.
VIBHU BAKHRU, J FEBRUARY 28, 2020 pkv