Ram Surat Tiwari vs State Of U.P. & Another
2014 Latest Caselaw 3146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2776 of 2014
 

 
Applicant :- Ram Surat Tiwari
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Madhumita Bose
 
Counsel for Opposite Party :- Govt. Advocate,Vishva Nath Pratap Singh
 

 
Hon'ble Ajai Lamba,J.

(C.M.A. No. 61683 of 2014)

This application for correction in order dated 1.7.2014 has been filed with the contention that interim relief granted vide the said order is not being granted to the petitioner by the trial court, for the reason that case crime number and other particulars of the case have not been mentioned in the order.

It is made clear that order dated 1.7.2014 has been passed in context of summoning order dated 22.3.2014 passed by the Chief Judicial Magistrate, Faizabad, in Criminal Case No.2760 of 2014, State v. Ram Surat Tewari, Case Crime No.246 of 2013 under Sections 419/420/467/468 I.P.C., Police Station Raunahi, District Faizabad.

The application is accordingly decided.

It is further made clear that the petitioner may appear by 6.8.2014.

The petitioner shall not be arrested for the period till 6.8.2014.

Order Date :- 15.7.2014

A.Nigam