Guddu @ Rajendra vs State Of U.P.
2015 Latest Caselaw 5274 ALL

Citation : 2015 Latest Caselaw 5274 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Guddu @ Rajendra vs State Of U.P. on 9 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 126911 of 2015
 
In
 
Case :- BAIL No. - 10264 of 2015
 

 
Applicant :- Guddu @ Rajendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vyas Narayan Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 6.11.2015.

In the second line of paragraph no. 5 of the order dated 6.11.2015 " section 3/4 Protection of Children from Sexual Offences Act" be read as "section 3 (2) (V) SC/ST Act. " and in the third line of same para "Police Station Dalmau and District Raebareli" also be read.

Order Date :- 9.12.2015

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