Pankaj Kumar vs State Of U.P.
2021 Latest Caselaw 6359 ALL

Citation : 2021 Latest Caselaw 6359 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Pankaj Kumar vs State Of U.P. on 16 June, 2021

Bench: Ramesh Sinha, Jaspreet Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 903 of 2019
 

 
Appellant :- Pankaj Kumar
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anoop Vajpayee,Atul Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate,Suresh Chandra Shukla
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Jaspreet Singh,J.

C.M. Application no.61381 of 2021

The Court has convened through Video Conferencing.

Heard Shri Anoop Vajpayee, learned counsel for the petitioner and Shri Chandra Shekhar Pandey, learned AGA for the State of U.P. on the application for correction of the order dated 02.06.2021.

Learned Counsel for the applicant/petitioner states that inadvertently, Session Trial No. 582/10 arising out of Crime No. 242/10, under Section 30 of Arms Act, P.S. Pali, District Hardoi has not been mentioned in the fourth line of paragraph 8 of the order dated 02.06.2021, hence, the instant application for correction has been filed by the applicant/petitioner.

Shri Suresh Chandra Shukla, learned counsel for the complainant states that copy of the instant application has not been served upon him by learned counsel for the applicant, however, he has no objection if the correction as sought by the applicant be made.

Shri Chandra Shekhar Pandey, learned AGA for the State of U.P. also has no objection if the aforesaid correction in the impugned order dated 02.06.2021 is made and the application be allowed.

Learned counsel for the appellant is directed to serve a copy of the instant application to Shri Suresh Chandra Shukla, learned counsel for the complainant during the course of the day.

As the error in the judgment and order dated 02.06.2021 is typographical in nature, therefore, we allow the instant application for correction. The Session Trial No. 582/10, Crime No. 242/10, under Section 30 of Arms Act, P.S. Pali, District Hardoi shall be added in the fourth liner of paragraph 8 of the order dated 02.06.2021.

The judgment and order dated 02.06.2021 shall be corrected/ modified to the aforesaid extent only.

(Jaspreet Singh, J.)(Ramesh Sinha, J.)

Order Date :- 16.6.2021

Arnima