Ajayan vs State Of Kerala
2022 Latest Caselaw 8111 Ker

Crl.MC No.2864/2022                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                 Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
                     CRL.M.APPL.NO.2/2022 IN CRL.MC NO. 2864 OF 2022

CC 382/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, ALAPPUZHA

   PETITIONER/1ST ACCUSED:

          AJAYAN AGED 40 YEARS S/O. RAVEENDRAN A.K., ERAVUKAD VELI, ERAVAKAD
          WARD, THIRUVAMPADY P.O., ALAPPUZHA,PIN - 688002

   RESPONDENTS/COMPLAINANT:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, PIN - 682031
       2. THE STATION HOUSE OFFICER ALAPPUZHA SOUTH POLICE STATION,
          ALAPPUZHA., PIN - 688001



        Application praying that in the circumstances stated therein the
   High Court be pleased to corrct the name of the Bank occuriring in 5th
   line of para No.1 of the order as'United Bank of India'.

        This Application coming on for orders upon perusing the application
   and this court's Final Order dated 20/05/2022 in Crl.MC.2864/2022 and
   upon hearing the arguments of M/S.BIJU VIGNESWAR, B.PRAMOD, ASWATHI
   SURESH, Advocates for the petitioner, and of PUBLIC PROSECUTOR for the
   respondents, the court passed the following:
                                      ORDER

This is an application for correction. The petition is allowed. Referrence of " Union Bank of India" in the 4th line of para No.1 of in the page No.2 of the judgment shall stand corrected as "United Bank of India".

Sd/- ZIYAD RAHMAN A.A. JUDGE

29-06-2022 /True Copy/ Assistant Registrar