Murari @ Murli vs The State Of U.P.
2012 Latest Caselaw 1271 ALL

Citation : 2012 Latest Caselaw 1271 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Murari @ Murli vs The State Of U.P. on 3 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A. No.39451 of 2012:  Application for correction.
 
In re:
 
Case :- BAIL No. - 1684 of 2012
 

 
Petitioner :- Murari @ Murli
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Saurabh Chandra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This application prays for correction in the order dated 24.4.2012.

It has been pointed out that an error has occurred in the order, because in the memorandum of bail-application, by error Section 336 I.P.C. came to be typed. In fact, the applicant prayed for bail in the case under Sections 363/366/376 I.P.C.

Reference to Annexure-1 makes the error apparent on the face of record.

Accordingly, the application is allowed.

The order of bail dated 24.4.12 in Case Crime No.345 of 2011, P.S. Pura Kalandar, District Faizabad, shall be read in context of offence under Sections 363/366/376 I.P.C.

Order Date :- 3.5.2012

A.Nigam