Safique @ Munna vs State Of U.P.
2015 Latest Caselaw 5663 ALL

Citation : 2015 Latest Caselaw 5663 ALL
Judgement Date : 22 December, 2015

Allahabad High Court

Safique @ Munna vs State Of U.P. on 22 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Criminal Misc. Correction Application No. 132073 of 2015.
 
                                         IN
 
Case :- BAIL No. - 11075 of 2015
 

 
Applicant :- Safique @ Munna
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.N. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction Application is allowed.

Learned counsel for the applicant is permitted to correct the memo of bail application.

Necessary correction has been incorporated in the order dated 08.12.2015.

In the second line of paragraph no.4 of the order dated 08.12.2015 " Sections 363, 376/323 IPC and 7/8 POCSO Act" be read as " Sections 363, 376/323 IPC and 3/4 POCSO Act".

Order Date :- 22.12.2015

Jitendra

Download the LatestLaws.com Mobile App