Gyanendra @ Babli vs State Of U.P. And 3 Others
2022 Latest Caselaw 14804 ALL

Citation : 2022 Latest Caselaw 14804 ALL
Judgement Date : 20 October, 2022

Allahabad High Court

Gyanendra @ Babli vs State Of U.P. And 3 Others on 20 October, 2022

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 25433 of 2022
 

 
Applicant :- Gyanendra @ Babli
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Sandhya Singh,Kapil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Order on Crl. Misc. Correction Application No. 1 of 2022.

Heard learned counsel for the applicant and learned A.G.A.

This correction application has been moved for making correction in the order dated 26.9.2022.

The correction application is allowed.

The judgment/order dated 26.9.2022 will stand corrected as follows.

On page 1st in 5th line of 2nd paragraph ' Chief Judicial Magistrate' shall be read as 'Additional District and Session Judge, Court No.4'. Similarly, in 6th line of 4th paragraph 'Chief Judicial Magistrate' shall be read as 'Additional District and Session Judge, Court No.4' and words "at the committal stage" is deleted.

Order Date :- 20.10.2022

R./