Neutral Citation No. - 2024:AHC:71128
Court No. - 89
Case :- APPLICATION U/S 482 No. - 239 of 2024
Applicant :- Kishore Biyani
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Dhananjai Rai,Sr. Advocate,Vibhu Rai
Counsel for Opposite Party :- Animesh Pandey,G.A.
Hon'ble Mayank Kumar Jain,J.
(Order on Criminal Misc. Correction Application)
This is an application for correction in the order dated 12.03.2024
passed in Application U/S 482 No 239 of 2024.
Heard and perused the record.
It is submitted that earlier application was filed as a Misc. Petition
under Article 227 of the Constitution of India, later it is converted
into Application U/S 482. The concerned case was filed in the
Court of Civil Judge (S.D), Court No. 2. Gorakhpur but the
summoning order was passed by Additional Chief Judicial
Magistrate, Court No. 3, Gorakhpur.
The correction application is allowed.
The learned counsel for the applicant is permitted to correct the
name of the Court in the prayer clause as Additional Chief Judicial
Magistrate, Court No. 3, Gorakhpur in place of Civil Judge (S.D),
Court No. 2. Gorakhpur during the course of the day.
Let in second last line of paragraph- 2 and similarly in the first line
and second last line of paragraph-39 of the order dated 12.03.2024,
"Additional Civil Judge, (Senior Division), Court No. 2,
Gorakhpur" shall be read as "Additional Chief Judicial
Magistrate, Court No. 3, Gorakhpur".
This order shall form part of the order dated 12.03.2024.
Order Date :- 23.4.2024
PS