Sartaz Ahmad vs State Of U.P.
2017 Latest Caselaw 1749 ALL

Citation : 2017 Latest Caselaw 1749 ALL
Judgement Date : 30 June, 2017

Allahabad High Court

Sartaz Ahmad vs State Of U.P. on 30 June, 2017

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22437 of 2017
 

 
Applicant :- Sartaz Ahmad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ravi Shanker Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Crl. Misc. Correction Application No.194144 of 2017.

Heard Sri Ram Kumar, Advocate holding brief of Sri Ravi Shanker Tiwari, learned counsel for the applicant and learned A.G.A. for the State.

This is an application for correction of the order dated 27.06.2017.

The correction application is allowed.

'U/s 373, 366, 376 IPC & 3/4 POCSO Act' appearing in the second line of fifth paragraph of the aforesaid order be deleted and the same shall be read as 'u/s 363, 366, 376 IPC & 3/4 POCSO Act'

Learned counsel for the applicant is permitted to make necessary correction in the present bail application.

Order Date :- 30.6.2017

Shahroz