Ram Kewal And 2 Others vs The State Of U.P.
2024 Latest Caselaw 15122 ALL

Allahabad High Court

Ram Kewal And 2 Others vs The State Of U.P. on 1 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34508
 

 
Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1022 of 2005
 

 
Appellant :- Ram Kewal And 2 Others
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- J.C.Srivastava,Ashish Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shamim Ahmed,J. 
 

(I.A. No. 02 of 2022)

This is an application for correction in the judgment and order dated 27.02.2024 passed in this case.

Heard. The typographical error is apparent in the said order. In the 2nd line of para-3 and 2nd line of para-30 of the said judgment the words "appellants- Ram Kewal and Ram Balak" have wrongly been mentioned. Rather it should be "appellants- Chandra Prakash and Ram Balak". The application accordingly is allowed.

Let the words "appellants- Ram Kewal and Ram Balak" appearing in the2nd line of para-3 and 2nd line of para-30 of the said judgment be read and understood as "appellants- Chandra Prakash and Ram Balak". The order dated 27.02.2024 stands corrected accordingly.

In view of the correction made above, the appellants- Chandra Prakash and Ram Balak are provided further two weeks' time from today to make compliance of the order dated 27.02.2024 regarding filing of sureties and personal bonds etc.

A copy of this order shall be provided with the order dated 27.02.2024.

(Shamim Ahmed, J.)

Order Date :- 1.5.2024

A.Nigam