Arjun @ Rinkoo vs State Of U.P.
2011 Latest Caselaw 4407 ALL

Citation : 2011 Latest Caselaw 4407 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Arjun @ Rinkoo vs State Of U.P. on 6 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Correction Application No. 262755 of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20681 of 2011
 

 
Petitioner :- Arjun @ Rinkoo
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sikandar Raza
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that in the rejection order section 34 was not shown, hence, in the prayer clause of the present bail application the same has also not been mentioned. Accordingly, in the bail granting order dated 11.8.2011, the section 34 was not transcribed.

Learned counsel for the applicant is permitted to make necessary correction in prayer of the bail application.

Subsequently, mistake has been corrected by order dated 23.8.2011. Copy of the order has been supplied along with correction application.

In the third line of the fifth paragraph section 34 is incorporated after section 411.

The correction application is disposed of.

Order Date :- 6.9.2011

Gss