Rafiq vs The State Of U.P.
2015 Latest Caselaw 3638 ALL

Citation : 2015 Latest Caselaw 3638 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Rafiq vs The State Of U.P. on 29 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 113500 of 2015
 
In
 
Case :- BAIL No. - 8815 of 2015
 

 
Applicant :- Rafiq
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Nitin Kumar Mishra,Azhar Faiz Khan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

The learned counsel for the applicant is permitted to correct the police station in the prayer clause of the bail application.

Necessary correction has been incorporated in the order dated 13.10.2015.

In the second line of paragraph no. 6 of the order dated 13.10.2015 " Section 376 IPC and police Station Pachpedwa" be read as "Section 376 D IPC and Police Station Kotwali Gaisadi."

Order Date :- 29.10.2015

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