Allahabad High Court
Apil @ Sudhir Kumar vs State Of U.P. & Another on 2 February, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- APPLICATION U/S 482 No. - 21511 of 2009 Petitioner :- Apil @ Sudhir Kumar Respondent :- State Of U.P. & Another Petitioner Counsel :- Pankaj Kumar Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Counsel for the applicant submitted that title of the applicant as well as name of the party has wrongly been transcribed in the present application under section 482 Cr.P.C. He further contended that in last paragraph of the order dated 13/01/2010 , particulars of cross case filed on behalf of the applicant has been transcribed.
The present case is under Section 482 Cr.P.C.
The word ' bail' is delated from title of the case.
Name of the petitioner is corrected as Apil @ Sudhir Kumar and name of the counsel for the applicant as Mr. Pankaj Kumar.
In last paragraph of the aforesaid order dated 13/01/2010 , the case crime number, and particular of the case is also corrected as Case Crime No. 478 of 2008, ST No. 122 of 2009 , State vs. Apil @ Sudhir Kumar and Others under Section 323, 504, 506 and 302 I.P.C.
Accordingly, this correction application is disposed off.
Order Date :- 2.2.2010 Naresh