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Praveen Kumar Niranjan And 6 ... vs State Of U.P. And Another
2015 Latest Caselaw 2042 ALL

Citation : 2015 Latest Caselaw 2042 ALL
Judgement Date : 31 August, 2015

Allahabad High Court
Praveen Kumar Niranjan And 6 ... vs State Of U.P. And Another on 31 August, 2015
Bench: Ramesh Sinha



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 24872 of 2015
 

 
Applicant :- Praveen Kumar Niranjan And 6 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- G.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Re: Criminal Misc. (Correction/ Modification) Application No. 296656 of 2015

Learned counsel for the applicants are permitted to make necessary correction in the Criminal Misc. Application No. 24872 of 2015, under Section 482 Cr.P.C.

Heard Sri G. S. Chauhan learned counsel for the applicants and Sri R.K. Maurya, learned AGA for the State and Sri Anurag Khanna, learned counsel for the opposite party. .

The correction application is allowed and the order dated 24.08.2015 is corrected as follows :-

" In the second paragraph of second line of the order dated 24.08.2015 the word " charge sheet No. 305 of 2014" shall be deleted and in it's place "entire criminal proceedings of Case No. 1704 of 2015" shall be read.

Order Date :- 31.8.2015

M Zaid

 

 

 
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