Armaan @ Kale vs State Of U.P.
2014 Latest Caselaw 6244 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Crl. Misc. Application No. 298805 of 2014
 
In
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26268 of 2014
 

 
Applicant :- Armaan @ Kale
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.D. Awasthi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri K.D. Awasthi, learned counsel for the applicant and Sri R.K. Maurya, learned AGA for the State.

Learned counsel for the applicant submits that in the bail rejection order dated 14.3.2014, the case crime number has wrongly been mentioned as Case Crime No. 513 of 2014  in place  of Case Crime No. 513 of 2013 hence the same was also mentioned in the bail application due to which the same error has occurred in the order dated 20.8.2014 passed by this Court.

The applicant has moved an application before the Court below for making correction in the bail rejection order which was allowed by the court below vide order dated 8.9.2014, a certified copy of the same has been annexed as Annexure-1 to the correction application.

The correction application is allowed.

In the first line of paragraph fifth of the order dated 20.8.2014, in place of "Case Crime No. 513 of 2014",  the correct "Case Crime No. 513 of 2013" shall be read. 

Learned counsel for the applicant is permitted to make necessary correction in the present bail application. 

Order Date :- 9.9.2014

SKS