Mohd. Ahmad @ Chinani vs State Of U.P.
2011 Latest Caselaw 4453 ALL

Citation : 2011 Latest Caselaw 4453 ALL
Judgement Date : 7 September, 2011

Allahabad High Court

Mohd. Ahmad @ Chinani 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.264790 of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21942 of 2011
 

 
Petitioner :- Mohd. Ahmad @ Chinani
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manish Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that due to some inadvertent mistake year of the case crime number has wrongly been mentioned in the prayer clause of the bail application. Hence, the same was also wrongly transcribed in the order dated 25.8.2011.

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

In the second line of the last paragraph of the order dated 25.8.2011 year of the case crime number is corrected as 2011 in place of 2009.

The correction application is accordingly disposed of.

Order Date :- 7.9.2011

Gss