SHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In an order dtd. 6/12/2022 passed in Criminal Misc. Application No. 10557 of 2022 by this court, in line no. 7 of para 4, the wordings "an incomplete charge sheet" shall be corrected and read as "a complete charge sheet". With aforesaid observation, present note stands disposed of. Registry to issue fresh writ/order. ORAL JUDGMENT

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicants an learned APP for the respondent-State.