Sonu @ Brij Kishore And Anr. vs State Of U.P.
2013 Latest Caselaw 4422 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Case :- CRIMINAL APPEAL No. - 6185 of 2011
 
Order on
 
Criminal Misc. Correction Application No.207996 of 2013.
 
Appellant :- Sonu @ Brij Kishore And Anr.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Apul Misra,Devesh Kumar,Rupak Chaubey,V.S. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard the learned counsel for the appellants, the learned AGA for State and perused the record.

This is the correction application no.207996 of 2013.

The instant correction application has been moved on behalf of appellants, seeking correction in the array of parties as mentioned in the memo of appeal.

It is submitted by the learned counsel for the appellants that due to oversight the name of the appellant no.2, Om Prakash @ Bare has not been transcribed in the memo of appeal, which has already been mentioned in the bail application moved on behalf of the appellant, Sonu @ Brij Kishore and Om Prakash @ Bare, therefore permission may be granted to add the name of the appellant no.2, Om Prakash @ Bare and also correct the address which has wrongly been transcribed as Resident of Purahar, Police Station Aliganj, District Etah, in the memo of appeal.

In view of the above the appellant is directed to correct the name and address in the array of parties in the memo of appeal as prayed, during the course of the day.

Correction application is allowed.

Order Date :- 22.7.2013

Mustaqeem.