Amit Chaturvedi vs State Of U.P. Thru. Prin. Secy. And ...
2022 Latest Caselaw 21086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5876 of 2022
 

 
Applicant :- Amit Chaturvedi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. And Another
 
Counsel for Applicant :- Manish Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

(C.M.A. No. 1 of 2022)

This is an application for correction in the judgment and order dated 07.09.2022 passed in this case.

Heard. The typographical error is apparent in the application under section 482, Cr.P.C., consequently the same error crept in the order of the court. In the aforesaid application Case Crime No. "52 of 2016" has been mentioned, while the correct Case Crime No. is "51 of 2016". The application is allowed.

Let the application under section 482, Cr.P.C. be corrected accordingly during the course of the day.

Let the Case Crime No. "52 of 2016" in the order dated 07.09.2022 passed in this case be read and understood as Case Crime No. "51 of 2016". The order dated 07.09.2022 stands corrected accordingly.

.

(Dinesh Kumar Singh, J.)

Order Date :- 14.12.2022

A.Nigam