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Judgment
Kuldeep Mathur, J
The instant misc. application has been filed seeking correction in the order dated 19.10.2023 passed by this Court in S.B. Criminal Misc. Petition No.6699/2023 as in the first and last paras of the said order, words ‘offences under Sections 341, 323, 458, 379 and 351/34 IPC’ have been mentioned in place of ‘offences under Sections 341, 323, 458, 379 and 354/34 IPC’.
The prayer for correction is accepted.
Thus, the instant misc. application is allowed and it is ordered that in first and last paras of the order dated 19.10.2023, words ‘offences under Sections 341, 323, 458, 379 and 351/34 IPC’ be read as words‘offences under Sections 341, 323, 458, 379 and 354/34 IPC’.
This order shall be treated as part and parcel of the order dated 19.10.2023.