ANURAJ GAUTAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned counsel for the applicant is permitted to correct the name of the applicant during the course of the day.

(2.) Office is also directed to correct the cause title.

(3.) Heard Sri Janardan Prasad Tripathi, learned counsel for the applicant, Sri Pankaj Kumar Mishra, learned counsel for the opposite party no. 2, Sri Ramesh Kumar, learned A.G.A for the State and perused the record.