Girendra Pandey vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 4288 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 20635 of 2017
 

 
Petitioner :- Girendra Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Petitioner :- Manoj Kumar Mishra,Shashikant Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Mrs. Rekha Dikshit,J.

Ref.Order on  Criminal Misc. Correction Application No.93761 of 2017.

This is an application for correction and modification of the order dated 4.9.2017.

Learned counsel for the petitioner submitted that in place of the word 'preventive', punitive has been transcribed in 4th line of 3rd paragraph and in 3rd line of 5th paragraph. He further contended that the direction was issued by this Court that no coercive action shall be taken during investigation till report under section 173(2) Cr.P.C.. However, inadvertently the same has not been transcribed in the order dated 4.9.2017.

The order dated 4.9.2017 is hereby corrected by mentioning the word 'preventive' in place of 'punitive' in 4th line of 3rd paragraph and in 3rd line of 5th paragraph. Further before the last paragraph of the order the words ' no coercive action shall be taken during investigation till report under section 173(2) Cr.P.C' are added.

Accordingly the present application is disposed of.

Order Date :- 12.9.2017

IA