Brij Mohan Kushwaha vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 7963 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
C.M.Application No. 77460 of 2021in Re:
 
Case :- MISC. BENCH No. - 13935 of 2021
 
Petitioner :- Brij Mohan Kushwaha
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko.& Ors.
 
Counsel for Petitioner :- Akash Dikshit
 
Counsel for Respondent :- G.A.,Anshuman
 
Hon'ble Ramesh Sinha,J.

Hon'ble Narendra Kumar Johari,J.

Heard Sri Akash Dikshit, learned counsel for the petitioner, Sri S.N. Tilhari, learned Additional Government Advocate and Sri Anshuman, learned Counsel for the private respondent no.3 on the instant application for correction of the order dated 07.07.2021.

Learned Counsel for the applicant/petitioner submits that due to typographical error, the date of the impugned F.I.R. has wrongly been mentioned as 17.07.2021 instead of 17.07.2020 and also Case Crime No. 193 of 2020 in place of Case Crime No. 193 of 2021 in 3rd and 4th line of paragraph 4 of the order dated 07.07.2021.

As the error in the order dated 07.07.2021 is typographical in nature, therefore, we allow the instant application for correction and '17.07.2021' mentioned in 3rd line of paragraph 4 and 3rd line of paragraph 9 of the judgment and order dated 07.07.2021 shall be read as "17.07.2020" and '2021' mentioned in 4th line of paragraph 4 of the order dated 07.07.2021 shall be read as "2020".

The judgment and order dated 07.07.2021 is corrected to the above extent only.

Order Date :- 14.7.2021

Ajit/-