1. This is an application under Section 482 Cr.P.C. for inclusion of Section 201 IPC in the order dated 17.01.2022 for the purpose of grant of bail.

2. Learned senior counsel for the applicant-petitioner has submitted that in the present case, this Court was pleased to grant bail vide order dated 17.01.2022 but since the applicant-petitioner was not aware about addition of Section 201 IPC in the case, thus, inadvertently the said Section was neither mentioned in the head of the petition nor in the prayer clause and thus, the same was also not reflected in the order dated 17.01.2022. It is thus prayed that the head note as well as prayer clause of the petition be ordered to be accordingly amended and Section 201 IPC be also read into the same along with the other Sections already mentioned therein and the bail which has been granted vide order dated 17.01.2022 be considered to have been granted under Section 201 IPC in addition to other Sections.

3. Notice in the application.

4. Mr.Sukhbeer Singh, AAG, Haryana, appears and accepts notice in the application. He has submitted that in the present case, Section 201 IPC had been added subsequently.

5. Keeping in view the above said facts and circumstances moreso, the fact that non- mentioning of Section 201 IPC in the head note aswell as in the prayer clause of the petition was an inadvertent error, the present application is allowed and the head note as well as prayer clause of the petition is ordered to be amended accordingly and Section 201 IPC is ordered to be read into the same and the order dated 17.01.2022 granting bail to the applicant-petitioner be read as having been granted bail under Section 201 IPC also, in addition to the other Sections as mentioned in the order.