Babu vs State Of U.P.
2021 Latest Caselaw 795 ALL

Citation : 2021 Latest Caselaw 795 ALL
Judgement Date : 12 January, 2021

Allahabad High Court

Babu vs State Of U.P. on 12 January, 2021

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36110 of 2020
 

 
Applicant :- Babu
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sunil Kumar,Krishna Mohan Tripathi,Saiful Islam Siddiqui,Tahira Kazmi
 
Counsel for Opposite Party :- G.A.,Shobhit Pathak
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Re: Criminal Misc. Correction Application No. 5 of 2021.

Heard Sri Sunil Kumar, learned counsel for the applicant and Sri G. P. Singh, learned A.G.A. for the State are present.

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 06.01.2021 stands corrected as follows:

In the third line of the paragraph no. 2 of the aforesaid order Section "506" is hereby added after the Section "376-D".

Order Date :- 12.1.2021

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