Allahabad High Court
Kayamuddin @ Kamu And Another vs State Of U.P. And 2 Ors on 4 January, 2021
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 89 Case :- APPLICATION U/S 482 No. - 19394 of 2014 Applicant :- Kayamuddin @ Kamu And Another Opposite Party :- State Of U.P. And 2 Ors Counsel for Applicant :- Satya Prakash Singh Counsel for Opposite Party :- Govt. Advocate,Ravindra Kumar Mishra Hon'ble Rajeev Misra,J.
Heard Mr. Satya Prakash Singh, learned counsel for applicant and learned A.G.A. for State.
This correction application has been filed seeking correction in order dated 20.9.2018.
Learned counsel for applicant contends that in paragraph no.2 and the second last paragraph of order dated 20.9.2018, the description of the criminal cases giving rise to this application have wrongly been transcribed as Complaint Case No.1834 of 2008 (State Vs. Ayyub) as well as Case No.10509 of 2010 (State Vs. Kayamuddin), under Section 363, 366 I.P.C., P.S. Maharajganj, District Azamgarh.
According to learned counsel for applicant, the correct description is S.T. No.551 of 2009 (State Vs. Ayyub) and S.T. No.569 of 2011 (State Vs. Kayamuddin), under Section 363, 366 I.P.C., P.S. Jahanaganj, District Azamgarh.
It is thus contended that the order dated 20.9.2018 be corrected accordingly.
Prayer made for is bonafide, accordingly, same is allowed.
The description of the criminal cases mentioned in paragraph no.2 and the second last paragraph of order dated 20.9.2018 stands deleted and in place thereof following shall be read:-
"S.T. No.551 of 2009 (State Vs. Ayyub) and S.T. No.569 of 2011 (State Vs. Kayamuddin) arising out of Case Crime No.596 of 2008, under Section 363, 366 I.P.C., P.S. Jahanaganj, District Azamgarh".
With the aforesaid directions, this correction application stands finally disposed of.
Order Date :- 4.1.2021/Anil K. Sharma