Raja @ Prashant Dwivedi vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 7981 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Correction Application No.74883 of 2021
 
In
 
Case :- MISC. BENCH No. - 13286 of 2021
 

 
Petitioner :- Raja @ Prashant Dwivedi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko.& Ors.
 
Counsel for Petitioner :- Anoop Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Vikas Kunvar Srivastav,J.

Heard Shri Anoop Vajpayee, learned counsel for the applicant/petitioner and Shri Pramod Kumar, brief holder for the State.

This is an application for correction of the order dated 30.06.2021.

Learned counsel for the petitioner states that inadvertently, in the fourth line of third last paragraph of order dated 30.06.2021, "Case Crime No.323 of 2021" has wrongly been mentioned and the same should be "Case Crime No.0126 of 2021". Further in the fifth line of third last paragraph of order dated 30.06.2021 "Section 323 I.P.C." is missing and the same should be added.

Shri Pramod Kumar, brief holder for the State has no objection if the aforesaid correction in the impugned order dated 30.06.2021 is made and the application be allowed.

As the error in the judgment and order dated 30.06.2021 is typographical in nature, therefore, we allow the instant application for correction.

In the fourth line of third last paragraph of order dated 30.06.2021, "Case Crime No.323 of 2021" shall be read as "Case Crime No.0126 of 2021". Further in the fifth line of third last paragraph of order dated 30.06.2021 "Section 323 I.P.C." shall be added.

The judgment and order dated 30.06.2021 shall be corrected/ modified to the aforesaid extent only.

The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked, before the concerned Court/Authority/Official.

The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 14.7.2021

Anand/-