Ajay Chopra vs State Of U.P.
2021 Latest Caselaw 2594 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6052 of 2021
 

 
Applicant :- Ajay Chopra
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mohammad Faisal Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Re: Criminal Misc. Correction Application No. 1 of 2021.

Heard Mohammad Faisal Khan, learned counsel for the applicant and Sri G. P. Singh, learned A.G.A. for the State are present.

Learned counsel for the applicant has prayed that he may be permitted to amend the prayer clause of the bail application. He is permitted to incorporate the amendment in the prayer clause during course of the day.

Copy of the application provided to the learned A.G.A., he has no objection.

The aforesaid correction application is allowed.

The judgment and order dated 10.02.2021 stands corrected by replacing the paragraph no. 2 of the said judgment with the following paragraph:-

"This Bail Application (under Section 439 Cr.P.C.) has been moved for seeking bail in Case Crime No. 318 of 2020, under Sections 363, 366 & 376 of I.P.C. and 3/4 of P.O.C.S.O. Act, Police Station Charthawal, District Muzaffar Nagar"

Order Date :- 18.2.2021

VPS