Vijay Prakash Tiwari vs State Of U.P.
2012 Latest Caselaw 335 ALL

Citation : 2012 Latest Caselaw 335 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Vijay Prakash Tiwari vs State Of U.P. on 16 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A. No.31906 of 2012: Application for correction. 
 
In re:
 
Case :- BAIL No. - 69 of 2012
 

 
Petitioner :- Vijay Prakash Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shakeel Ahmad
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This application has been filed for correction in the order dated 16.3.2012. Application also seeks correction in the memorandum of bail application.

It has been pointed out that correct name of the father of the applicant is 'Paras Nath Tiwari', and not 'Prakas Nath Tiwari'.

In view of the pleadings, application is allowed.

Correction in the memo of application for bail be made.

Order dated 16.3.2012 is corrected. Father's name of the applicant shall be read as 'Paras Nath Tiwari'.

Order Date :- 16.4.2012

A.Nigam

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