Jay Prakash @ Bhure And Another vs State Of U.P.
2022 Latest Caselaw 6600 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL APPEAL No. - 3798 of 2007
 

 
Appellant :- Jay Prakash @ Bhure And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.S. Chaudhary,M.C. Chaturvedi,P.K.Singh,P.V.Singh,Prashant Kumar,R.P. Kanoujiya,Rajesh Kumar Dubey,S.K. Rathore,Vijay Singh Sengar,Vinod Kumar Sahu,Vishnu Shanker Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Mrs. Sadhna Rani (Thakur),J.

In Ref. : Criminal Misc. Correction Application No. 14 of 2022

In the first sentence of the first paragraph at the first page of the judgment and order dated 18.05.2022, the name of the learned counsel for the appellants be corrected and replaced as 'Vinod Kumar Sahu', in place of 'Vishnu Kumar Sahu'.

Noticing that Sri Vinod Kumar Sahu had appeared as Amicus on behalf of the appellant-Virendra in view of the order dated 19.01.2022, in the end of the judgment, the following paragraph be added.

"Sri Vinod Kumar Sahu, learned Advocate, who has appeared as Amicus on behalf of the appellant-Virendra has ably assisted the Court during hearing of the appeal. For his able assistance, we quantify Rs. 15,000/- for payment as fee to the Amicus. The Registrar General, High Court of Allahabad shall make the payment of Rs. 15,000/- to Sri Vinod Kumar Sahu, learned Advocate, within two weeks."

The correction application is, accordingly, allowed.

The corrected part and the added paragraph be treated as part of the judgment.

Order Date :- 12.7.2022

Vik/-