Akash @ Akkuu vs State Of U.P.
2015 Latest Caselaw 2978 ALL

Citation : 2015 Latest Caselaw 2978 ALL
Judgement Date : 7 October, 2015

Allahabad High Court

Akash @ Akkuu vs State Of U.P. on 7 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29575 of 2015
 
Applicant :- Akash @ Akkuu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Avdhesh Narayan Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 350792 of 2015

Heard Sri Avdhesh Narayan Tiwari, learned counsel for the applicant, and Sri R. K. Maurya, learned A.G.A. appearing for the State, and perused the record.

Learned counsel for the applicant is permitted to make necessary correction in the memo of application.

The correction application is allowed and the order dated 01.10.2015 is corrected as follows :

"In the 2nd and 3rd line of second paragraph of the order dated 01.10.2015, the word "Additional Session Judge-III" be deleted and in its place word "Additional District Judge-III" shall be read."

The office shall provide a certified copy of this order to the learned counsel for the applicants, within 24 hours

Order Date :- 7.10.2015

VKG