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[Cites 3, Cited by 1]

Allahabad High Court

Mohd. Fasih Zaidi vs State Of U.P. And 27 Others on 1 December, 2020

Author: Suneet Kumar

Bench: Suneet Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- APPLICATION U/S 482 No. - 16848 of 2020
 

 
Applicant :- Mohd. Fasih Zaidi
 
Opposite Party :- State of U.P. and 27 Others
 
Counsel for Applicant :- Aushim Luthra,Manish Tiwary (Senior Adv.), Syed Imran Ibrahim
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.
 

Ref: Cri. Misc. Correction Application No. 1 of 2020:

1. Heard learned counsel for the applicant and perused the record.
2. The fifth paragraph of the order dated 20.11.2020 shall be treated as deleted and substituted with the following:
?Till then, no coercive action shall be taken against the applicant in cases arising out of case crime no. 224 of 2019, 226 of 2019, 227 of 2019, 228 of 2019, 232 of 2019, 235 of 2019, 236 of 2019, 237 of 2019, 238 of 2019, 239 of 2019, 240 of 2019, 241 of 2019, 242 of 2019, 248 of 2019, 249 of 2019, 250 of 2019, 251 of 2019, 252 of 2019, 253 of 2019, 254 of 2019, 255 of 2019, 256 of 2019, 257 of 2019, 260 of 2019, 261 of 2019, 262 of 2019 and 295 of 2019, all under Sections 447, 420, 120B I.P.C., Police Station Azeem Nagar, District Rampur pending in the Court of Special Judge (MP/MLA)/ASJ, Court No. 7, Rampur, District Rampur, provided applicant cooperates with the trial.?
3. The order dated "20.11.2020" is modified to the extent hereinabove. This order shall be treated as part of the order dated 20.11.2020.
4. The application, accordingly, stands disposed of.
5. The party shall file computer generated copy of this order downloaded from the official website of High Court Allahabad.
6. The computer generated copy of the order shall be self attested by the counsel of the party concerned.
7. The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 1.12.2020 P. Sri.