Satish Tiwari vs State Of U.P.
2012 Latest Caselaw 80 ALL

Citation : 2012 Latest Caselaw 80 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Satish Tiwari vs State Of U.P. on 9 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A.No.31280 of 2012: Application for correction.
 
In re:
 
Case :- BAIL No. - 2032 of 2012
 

 
Petitioner :- Satish Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Salil K.Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This application has been filed for correction in the order dated 27.3.2012 vide which application for bail of applicant Satish Tiwari has been allowed.

It has been pointed out that in the application for bail by inadvertence Section 471 I.P.C. was not mentioned and, therefore, the error occurred in the said order.

Error is apparent on the record, if a reference is made to the F.I.R.

In view of above, the application is allowed.

Applicant Satish Tiwari shall be considered on bail under Section 471 I.P.C. also in Case Crime No.61 of 2012 P.S. Lalganj, District Rai Bareli.

Order Date :- 9.4.2012

A.Nigam