Rajni vs. The State Of Uttar Pradesh

Case Type: Criminal Appeal

Date of Judgment: 20-05-2025

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Full Judgment Text

ITEM NO.1509 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 603/2025
RAJNI Appellant(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)

WITH Crl.A. No. 2569/2025
Date : 23-05-2025 These appeals were listed for order today.
For Appellant(s) :
Ms. Amita Singh Kalkal, AOR
Mr. Devvrat Pradhan, Adv.

For Respondent(s) :
Mr. Vikas Bansal, Adv.
Dr. Vijendra Singh, AOR
Ms. Apurva Singh, Adv.

Mr. Praveen Chaturvedi, AOR

The Court made the following
O R D E R
There is a typographical error in paragraphs 27 and
th
29 of the judgment and order dated 20 May, 2025.
Instead of ‘Miscellaneous Case No.9/2020 in respect of
Crime Case No.11/2020’, it has been typed as
‘Miscellaneous Case No.9/2000 in respect of Crime Case
No.11/2000’.
The Registry to make the necessary correction and
do the needful.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
(Signed Reportable order is placed on the file.)
Date: 2025.05.23
17:42:41 IST
Reason: