Pramod Kumar vs State Of U.P.
2015 Latest Caselaw 4318 ALL

Citation : 2015 Latest Caselaw 4318 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Pramod Kumar vs State Of U.P. on 19 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 119375 of 2015
 
In
 
Case :- BAIL No. - 10122 of 2015
 

 
Applicant :- Pramod Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Bahadur Singh Rath
 
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 5.11.2015.

In the second line of paragraph no. 5 of the order dated 5.11.2015 " section 4 POCSO Act " be read as "section 3/4 POCSO Act "

Order Date :- 19.11.2015

Download the LatestLaws.com Mobile App