Upendra Giri vs State Of U.P. And Another
2023 Latest Caselaw 4972 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 
Case :- APPLICATION U/S 482 No. - 43986 of 2022
 
Applicant :- Upendra Giri
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Umesh Chandra Sharma,J.

Criminal Misc. Correction Application No.01 of 2023

Heard learned counsel for the applicant.

The correction application is allowed.

In the second paragraph of order dated 06.02.2023 in place of the words/figures "to stay the effect and operation of the impugned judgment and order dated 19.10.2022 passed by Sri Pradeep Singh, Principal Judge, Family Court, Kaushambi in Case No. 52 of 2022 C.N.R No. UPKSO20009752022 - (Shiv Kumar Versus Smt. Guddi Devi & Another), under Section 126 (2) Cr.P.C, Police Station Manjhanpur, Distrit Kaushambi, by which the learned Principal Judge,Family Court, Kaushambi, allowed the application under Section 126 (2) Cr.P.C moved by the applicant and directed the applicant to pay Rs.40,000/- as penalty from the date of application", the words/figures "for quashing the entire proceedings of Case No.331 of 2017 (State Vs. Upendra Giri) arising out of Case Crime No.235 of 2013, under Sections 419, 420, 468, 471, 269 IPC and Section 18/27 of Drug Act, Police Station Madanpur, District Deoria, pending in the Court of Civil Judge (JD), Court No.26, Deoria as well as impugned charge sheet dated 23.12.2013 and the impugned cognizance order dated 13.07.2017" shall be read.

The order dated 06.02.2023 shall be treated as corrected in accordance with this order.

Order Date :- 14.2.2023/Shahroz