Allahabad High Court
Akhilesh @ Mantu And 2 Others vs State Of U.P. And Another on 6 February, 2023
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 37468 of 2022 Applicant :- Akhilesh @ Mantu And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Chandra Prakash Misra Counsel for Opposite Party :- G.A.,Prakash Sharma Hon'ble Rajeev Misra,J.
Heard Mr. Chandra Prakash Sharma, the learned counsel for applicants and the learned A.G.A. for State.
This correction application has been filed by applicants seeking correction in the order dated 24.01.2023.
Learned counsel for applicants submits that in the 3rd last paragraph of the order dated 24.01.2023, the description of the complaint case giving rise to present Application U/s 482 Cr.P.C. has wrongly been transcribed as "Case No. 07 of 2022 (State Vs. Shameem and Others) under Sections 498A, 323, 506 IPC and 3/4 Dowry Prohibition Act, Police Station-Shamshabad, District-Agra now pending in the Court of Judicial Magistrate-II, Agra", whereas the correct description is "Complaint Case No. 120 of 2021 (Angira Vs. Akhilesh @ Mantu and Others), under Sections 498A, 313, 323, 506 IPC, Police Station-Kotwali Padrauna, District-Kushinagar now pending in the court of Chief Judicial Magistrate, Kushinagar" He, therefore, submits that aforesaid mistake occurring in the order dated 24.01.2023 be corrected accordingly.
Prayer made by the learned counsel for applicants is bona-fide. Same is not opposed by the learned A.G.A.
Accordingly it is allowed.
It is thus provided that in place of description "Case No. 07 of 2022 (State Vs. Shameem and Others) under Sections 498A, 323, 506 IPC and 3/4 Dowry Prohibition Act, Police Station-Shamshabad, District-Agra now pending in the Court of Judicial Magistrate-II, Agra" occurring iin the 3rd last paragraph of the order dated 24.01.2023, the description "Complaint Case No. 120 of 2021 (Angira Vs. Akhilesh @ Mantu and Others), under Sections 498A, 313, 323, 506 IPC, Police Station-Kotwali Padrauna, District-Kushinagar now pending in the court of Chief Judicial Magistrate, Kushinagar" shall be read.
This correction shall from part of the earlier order dated 24.01.2023.
With the aforesaid directions, this correction application stands finally disposed off.
Order Date :- 6.2.2023 Vinay