Virendra @ Virendra Maurya And 2 ... vs State Of U.P. And Another
2022 Latest Caselaw 6739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- APPLICATION U/S 482 No. - 16497 of 2022
 

 
Applicant :- Virendra @ Virendra Maurya And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pramod Kumar Maurya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Order on Correction Application.

Heard on the correction application and perused the record.

By means of this correction application, counsel for the applicants has prayed for correction of the order dated 29.6.2022, whereby in place of "Applicant No.1, Virendra alias Virendra Maurya", it has been wrongly mentioned that "Applicant Nos.2 and 3, (Ram Ugrah and Sumitra Devi)" are ready to surrender before the Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

The application is rendered infructuous qua to "Applicant Nos.2 and 3, (Ram Ugrah and Sumitra Devi)" in place of "Applicant No.1, Virendra alias Virendra Maurya."

Correction application is allowed and the order dated 29.6.2022 is corrected and in place of "Applicant Nos.2 and 3 (Ram Ugrah and Sumitra Devi)" it may be read as "Applicant No.1, Virendra alias Virendra Maurya".

Order Date :- 13.7.2022

SB