Hanumat vs State Of U.P.
2011 Latest Caselaw 4451 ALL

Citation : 2011 Latest Caselaw 4451 ALL
Judgement Date : 7 September, 2011

Allahabad High Court

Hanumat vs State Of U.P. on 7 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Correction Application No. 264785  of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22005 of 2011
 

 
Petitioner :- Hanumat
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Harish Chandra Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that there are four accused in number. However, in the order dated 24.8.2011, the name of only one applicant has been mentioned. He further contended that even in the array of the parties of the aforesaid order only the name of applicant no. 1 has been shown.

The array of the parties be corrected by the concerned Section/computer section.

In the first line of the last paragraph of the order dated 24.8.2011, after the name of applicant Hanumat, the name of other applicants namely, Shishupal alias Shippu, Asha Ram alias Ramu and Sarman are incorporated. In this order the wherever the words 'applicant' and 'his' were transcribed, the same may be read as applicants and their/ them respectively.

The application is disposed of accordingly.

Order Date :- 7.9.2011

Gss