Kalpu vs State Of U.P.
2015 Latest Caselaw 4179 ALL

Citation : 2015 Latest Caselaw 4179 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Kalpu vs State Of U.P. on 18 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 118782 of 2015
 
In
 
Case :- BAIL No. - 10057 of 2015
 

 
Applicant :- Kalpu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kr. Chaudhary
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Heard learned counsel for the applicant.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 5.11.2015.

In the last line of paragraph no. 2 of the order dated 5.11.2015 " date 27.5.2014" be read as "date 27.5.2015" and in the second line of paragraph no. 5 the section "356 IPC" be read as "section 365 IPC".

Order Date :- 18.11.2015

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