Imrat @ Bhura And 3Others vs State Of U.P. And Another
2018 Latest Caselaw 2309 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32537 of 2018
 

 
Applicant :- Imrat @ Bhura And 3others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Jaysingh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

This correction application has been filed by the learned counsel for the applicant praying that the year '2015' may be permitted to be mentioned in place of '2018' in the bail application and in fourth line of second paragraph of the order dated 27.8.2018 passed by this Court may be corrected accordingly. The correction application is allowed.

Learned counsel for the applicant is permitted to correct the description of the 'year' in the bail application.

After correction has been, the order dated 27.08.2018 stands corrected to the extent that in fourth line of second paragraph the 'Case Crime No.63 of 2018' will be read as 'Criminal Misc. Case No.63 of 2015'.

This order shall be treated as part of the order dated 27.08.2018.

Order Date :- 4.9.2018

SS