Ahasan vs State Of U.P. And 7 Others
2021 Latest Caselaw 1483 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- APPLICATION U/S 482 No. - 16416 of 2020
 
Applicant :- Ahasan
 
Opposite Party :- State Of U.P. And 7 Others
 
Counsel for Applicant :- Ved Prakash Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravi Nath Tilhari,J.

Order on Correction Application No. 1 of 2021

This application for correction has been filed by the applicant with prayer to permit the applicant to correct the particulars of the case (Irfan Vs. Gullu and others), as (Ahsan Vs. Gulam Navi and others), in the prayer clause of the Application under Section 482 Cr.P.C. as well as in the judgment and order dated 07.01.2021.

Consequent upon the error in the Application under Section 482 Cr.P.C., the order dated 07.01.2021, at page no.1, paragraph no.2, 5th line, also mentioned the particulars of complaint case as (Irfan Vs. Gullu and others).

Application for correction is allowed.

Learned counsel for the applicant is permitted to make necessary correction in the prayer clause of the Application under Section 482 Cr.P.C., so as to make the parties name (Irfan Vs. Gullu and others), as (Ahsan Vs. Gulam Navi and others), during the course of the day.

In the judgment/order dated 07.01.2021, at page no.1, paragraph no.2, 5th line, the parties name (Irfan Vs. Gullu and others), shall be read as (Ahsan Vs. Gulam Navi and others).

Order Date :- 22.1.2021

VKG