BABURAM LONIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned Additional Government Advocate for the State.

(2.) This Court has noticed that in some cases the gang-chart has been wrongly prepared indicating the incorrect crime cases against the accused persons.

(3.) In the present case, such mistake has been pointed out by the learned counsel for the applicant on 18/3/2021. Therefore, this Court has passed the order dtd. 18/3/2021 as under:-