Tahir Husain Siddiqui And 9 Others v. State of U.P. and Another

Neutral Citation No. - 2024:AHC:157918

Court No. - 64

Case :- APPLICATION U/S 482 No. - 23670 of 2024

Applicant :- Tahir Husain Siddiqui And 9 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Maohammd Nadeem Counsel for Opposite Party :- G.A.

Hon'ble Samit Gopal,J.

In Re: Criminal Misc. Amendment Application No. 3 of 2024

1. Heard Sri Maohammd Nadeem, learned counsel for the applicants and Sri Ajay Singh, learned AGA-I for the State.

2. This is an application for amendment for amending paragraph no. 3 of the affidavit. Since, the amendment is being sought in the affidavit, the same cannot be permitted to be done.

3. In view of the same, learned counsel for the applicants may file a better affidavit with the correct particulars and particularly relating to paragraph no. 3. This order shall be made as annexure- 1 to the said affidavit. The affidavit be then served on learned counsel for the State and the said process be done subject to deposit Rs. 2000/- as cost by the deponent. The receipt of deposit money shall also form as annexure- 2 to the said affidavit.

4. The amendment application thus stands disposed of.

Order Date :- 26.9.2024 Nisha

(Samit Gopal,J.)