PRACHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Neeraj Kumar Pandey, learned counsel for the petitioners, Sri Shiv Sagar Singh, learned counsel for the informant and Smt. Manju Thakur, learned A.G.A. for the State.

(2.) Learned A.G.A. pointed out that Sec. 368 I.P.C. has been added during the course of investigation.

(3.) Learned counsel for the petitioners submits that he may be permitted to correct the prayer clause.