Deepak Kapoor And 2 Others vs State Of U.P. And 2 Others
2022 Latest Caselaw 18492 ALL

Citation : 2022 Latest Caselaw 18492 ALL
Judgement Date : 22 November, 2022

Allahabad High Court

Deepak Kapoor And 2 Others vs State Of U.P. And 2 Others on 22 November, 2022

Bench: Mahesh Chandra Tripathi, Narendra Kumar Johari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13775 of 2022
 

 
Petitioner :- Deepak Kapoor And 2 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Lal Mani Singh,Praveen Kumar Singh
 
Counsel for Respondent :- G.A.,Vineet Kumar Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Narendra Kumar Johari,J.

(Crl. Misc. Correction Application No.03 of 2022)

Criminal Misc. Correction Application No. 03 of 2022 is allowed.

Last paragraph of judgment and order dated 18.11.2022, passed by this Court shall be read as under :-

"The writ petition is accordingly allowed and the proceedings of Case Crime No.0867 of 2022, under Sections 420, 467, 468, 471, 408, 395, 506 IPC, Police Station-Chakeri, District - Kanpur Nagar are quashed."

Judgement and order dated 18.11.2022 is modified to the above extent.

Order Date :- 22.11.2022