Chandra Sekhar Nopani And Others vs State Of U.P. And Another
2012 Latest Caselaw 3707 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 
Crl. Misc. Correction No.245511 of 2012
 
IN
 

 
Case :- APPLICATION U/S 482 No. - 21052 of 2012
 

 
Petitioner :- Chandra Sekhar Nopani And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Pawan Kumar Dubey
 
Respondent Counsel :- Govt. Advocate,Ravindra Singh
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the applicants and learned AGA for the State.

Learned counsel for the applicants is permitted to correct the  particulars of the Court below before which the matter is pending.

Let applicant No.1 which appears in 8th paragraph of the order dated 25.6.2012  be deleted, so as to be replaced by applicant No.4 as  also word 'Chief Judicial Magistrate, Shahjahanpur  which appears in 7/8th line of 2nd paragraph and in 5/6th line of 7th paragraph of the order dated 25.6.2012 be deleted, so as to be replaced by word 'Additional Chief Judicial Magistrate, 1st, Shahjahanpur.

The order aforesaid stands corrected.

The correction application stands allowed.

Order Date :- 24.8.2012

NS