Virendra And 4 Others vs State Of U.P. And Another
2019 Latest Caselaw 4774 ALL

Citation : 2019 Latest Caselaw 4774 ALL
Judgement Date : 20 May, 2019

Allahabad High Court

Virendra And 4 Others vs State Of U.P. And Another on 20 May, 2019

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- APPLICATION U/S 482 No. - 13291 of 2019
 

 
Applicant :- Virendra And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ram Janam Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Criminal Misc. Correction Application No.1 of 2019

Heard learned counsel for the applicants and learned A.G.A. for the State as also perused the record.

Learned counsel for the applicants is permitted to correct the prayer clause during the course of the day.

The correction application is allowed.

In view of the submission made by learned counsel for the applicants, following correction is being incorporated in the order dated 9.4.2019.

The number '(iv)' appearing in the 4th line of 2nd paragraph of the order dated 9.4.2019 be deleted and replaced with the number '(vi)'.

Order Date :- 20.5.2019

R./