Munna Patel And Another vs State Of U.P. And Another
2015 Latest Caselaw 3078 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- APPLICATION U/S 482 No. - 29872 of 2015
 
Applicant :- Munna Patel And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anil Kumar Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 357318 of 2015.

Heard Sri Anil Kumar Verma, learned counsel for the applicants and Sri R. K. Maurya, learned AGA appearing for the State and perused the record.

Learned counsel for the applicants is permitted to make necessary correction in the prayer of the application.

The correction application is allowed and the order dated 06.10.2015 is corrected as follows :

"1. In the second line of second paragraph of the order dated 06.10.2015, the word "Case No. 9901 of 2015" be deleted and in its place "Case No. 1901 of 2015" shall be read.

2. In the second and third line of second paragraph of the order dated 06.10.2015, the word "Sections 452, 504, 506, 392, 354, IPC and 3(1) X S.C./S.T. Act" be deleted and in its place "Sections 323, 504, 506, IPC and 3(1) X S.C./S.T. Act" shall be read."

Order Date :- 12.10.2015

VKG