Saral Srivastava - (1.) Order on Civil Misc. Correction Application No. 2 of 2019.
(2.) Heard Sri M.P.S. Chauhan, learned counsel for the applicants and Sri Balwant Pratap Singh, learned A.G.A. for State.
(3.) The correction application has been filed by the applicants for correction in the order dated 11.10.2018 on the ground that this Court has passed an order on 11.10.2018 staying the proceedings against the applicant nos.2 to 6 in the light of law laid down by the Hon'ble Supreme Court in the case of Geeta Mehrotra and Another Vs. State of Uttar Pradesh, 2012 10 SCC 741 and dismissed the application against respondent no.1 husband.;