Rinku @ Amol Gupta vs The State Of U.P
2012 Latest Caselaw 1764 ALL

Citation : 2012 Latest Caselaw 1764 ALL
Judgement Date : 15 May, 2012

Allahabad High Court

Rinku @ Amol Gupta vs The State Of U.P on 15 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A.No.42934 of 2012:  Application for correction. 
 
In re: 
 
Case :- BAIL No. - 576 of 2012
 

 
Petitioner :- Rinku @ Amol Gupta
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Syed Wazahat Ali,Pramod Kumar Agnihotri
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This application prays for correction in the memorandum of bail-application as also the order dated 12.3.2012.

It has been stated that the correct particulars of the applicant are 'Rinku @ Anmol' and not 'Rinku @ Amol Gupta'

In view of the pleadings in the application, the applicant is directed to make correction in the memorandum of bail application. Resultant correction be also made in the said order.

The order dated 12.3.2012 shall be read in context of 'Rinku @ Anmol'.

Order Date :- 15.5.2012

A.Nigam

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