Himachal Pradesh High Court
Hem Lata vs . State Of H.P. on 6 March, 2025
Author: Virender Singh
Bench: Virender Singh
Hem Lata Vs. State of H.P. CrMP(M) No.266 of 2025 06.03.2025 Present: Applicant in person with Mr. R.L. Chaudhary, Advocate.
Mr. Tejasvi Sharma, Additional Advocate General with Ms. Ranjana Patial, Deputy Advocate General for the respondent. CrMP No.675 of 2025 By way of the present application, indulgence of this Court has been sought to correct the FIR number in the bail application, as well as, in the order dated 17.02.2025.
It has been submitted that in the bail application, the FIR number of the case has inadvertenly been mentioned as 'FIR No.7 of 2025' dated 14.02.2025, whereas, the correct number of the FIR is 'FIR No.13 of 2025'.
Keeping in view the factual position, as mentioned in the application, the same is allowed. FIR number, as mentioned in the bail application, as well as, in the order dated 17.02.2025, be read as 'FIR No.13 of 2025 dated 14.02.2025', instead of 'FIR No.7 of 2025 dated 14.02.2025'. Registry to make necessary correction in the bail application, as well as, in the order dated 17.02.2025, accordingly.
Application is, thus, disposed of. CrMP(M) No.266 of 2025 Status report filed. Be taken on record. Copy supplied.
Perusal of the status report reveals that the criminal machinery was put into motion by one Narotam Singh S/o Narpat Ram, upon which, the police registered the present case, under Sections 3(1)(m), (p),
(q), (r), (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, with Police Station Gohar, District Mandi, H.P. As such, the complainant is a necessary party.
Accordingly, by exercising the powers, under Section 528 of BNSS, 2023, the above-mentioned person is ordered to be impleaded as respondent No.2, in the present case.
Registry is also directed to make necessary corrections in the cause title of the application.
Let, notice of the application be issued to respondent No.2, as per address, mentioned in the status report, for 13.03.2025, on taking steps, during the course of the day.
Applicant, through her counsel, is directed to join the investigation, as and when, directed to do so, by the Investigating Officer.
March 06, 2025 ( Virender Singh ) (Gaurav Thakur) Judge