Sonu And 6 Others vs State Of U.P.And Another
2015 Latest Caselaw 2661 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 25429 of 2015
 
Applicant :- Sonu And 6 Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Santosh Kumar Dubey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335455 of 2015

Heard Sri Santosh Kumar Dubey, learned counsel for the applicants, and Sri Nikhil Chaturvedi, learned A.G.A. appearing for the State, and perused the record.

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

The correction application is allowed and the order dated 27.08.2015 is corrected as follows :

"1. In the 5th line of second paragraph of the order dated 27.08.2015, the word "Judicial Magistrate" be deleted and in its place "Chief Judicial Magistrate" shall be read.

2. In the 8th line of second paragraph of the order dated 27.08.2015, the date "16.07.2015" be deleted and in its place "08.08.2015" shall be read."

Due to error kept in the order dated 27.08.2015, the applicant could not appear before the court below for verification of the compromise, hence the applicant is allowed a week's time to appear before the court below.

Order Date :- 24.9.2015

VKG