Anil Kumar vs State Of U.P. And Another
2016 Latest Caselaw 2470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14764 of 2016
 

 
Applicant :- Anil Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Arvind Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

It is submitted by the learned Advocate Shri A.K.Tripathi that at page 45, there is a typographical error, when a prominent question was asked to show the name of the present applicant whose name does not appear in the FIR, nor in the Charge sheet and nor in the first statement.

Hence at this stage, he has not been able to point out what is the typographical error.

In view of the fact that I do not stay the further proceedings, he shall not be arrested and no coercive action shall be taken against the applicant.

On the next date Shri Tripathi shall file an affidavit showing what is the typographical error at page 45. 

List on 4.7.2016. 

He may file the photo copy of the said document on or before 4.7.2016 with a copy to the other side. 

The learned counsel for the respondent has drawn attention of this court to page 28.  He submits that the name of Anil is also shown in the statement dated 25.4.2015.  It is further stated that Anil had taken the girl  with Amit.  Hence, till the next date of listing, the  applicant shall not be arrested, if not arrested till date.  It is reported that the case is also committed and there is no question of staying the further proceedings.

Order Date :- 11.5.2016

IB