Kunnu Yadav @ Rakesh Kusmar vs State Of U.P.
2012 Latest Caselaw 5444 ALL

Citation : 2012 Latest Caselaw 5444 ALL
Judgement Date : 2 November, 2012

Allahabad High Court

Kunnu Yadav @ Rakesh Kusmar vs State Of U.P. on 2 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6535 of 2012
 

 
Petitioner :- Kunnu Yadav @ Rakesh Kusmar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anand Kumar Srivastava,A.K. Asthana
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.97074 of 2012)

This application prays for correction in the order dated 17.10.2012 passed by this court.

It has been pointed out that by clerical error, Section 120B I.P.C. has not been inscribed in the order.

Error is apparent on the face of record.

Under the circumstances, it is directed that the order dated 17.10.2012 shall be construed as having granted bail to Punnu Yadav @ Rakesh Kumar in Case Crime No.2116 of 2011 under Sections 363/366/376/506/120B I.P.C. and Section 3(2)(v), Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, P.S. Dewa, District Barabanki.

Order Date :- 2.11.2012

A.Nigam