Rajesh Yadav vs State Of U.P.
2015 Latest Caselaw 4785 ALL

Citation : 2015 Latest Caselaw 4785 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Rajesh Yadav vs State Of U.P. on 30 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 123266 of 2015
 
In
 
Case :- BAIL No. - 10568 of 2015
 

 
Applicant :- Rajesh Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Abdul Rafey Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

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

Correction application is allowed.

Necessary correction has been incorporated in the order dated 20.11.2015.

In the second line of paragraph no. 5 of the order dated 20.11.2015 " sections 363, 366, 376 (2) (D) IPC, 3 (2) V SC/ST Act and 3/4 POCSO Act" be read as "363, 366, 376 (D)/ 2 (G) and sections 3 (2) V SC/ST Act and 3/4 POCSO Act. "

Order Date :- 30.11.2015

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