Himachal Pradesh High Court
Nikhil Arora vs . State Of H.P. & Ors. on 17 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Nikhil Arora Vs. State of H.P. & Ors.
Cr.MP No.2037 of 2023 in .
Cr.MMO No.456 of 2023 17.06.2023 Present: Mr. Himanshu Thakur, Proxy Counsel, for the petitioner.
Mr. Rupinder Singh Thakur, Additional Advocate General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for respondent No.1.
Mr. Ganesh Barowalia, Proxy Counsel, for respondent No.2.
Cr.MP No.2037 of 2023 Prayer in the application is to correct FIR number in para 6 of the order dated 25.05.2023. Actual FIR number involved in the case was 03/2022.
Accordingly, the words 'F.I.R. No.02/2022' in para 6 of the order dated 25.05.2023 be read as 'F.I.R.
No.03/2022'. Necessary correction be carried out by the Registry in the order dated 25.05.2023.
The application stands disposed of.
Jyotsna Rewal Dua
June 17, 2023 Judge
Mukesh
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