Mohd. Faiz vs State Of U.P.
2022 Latest Caselaw 21814 ALL

Citation : 2022 Latest Caselaw 21814 ALL
Judgement Date : 19 December, 2022

Allahabad High Court

Mohd. Faiz vs State Of U.P. on 19 December, 2022

Bench: Gajendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 92
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 53492 of 2022
 

 
Applicant :- Mohd. Faiz
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mumtaz Ahmad Siddiqui,Mohd.Sartaz Ahmad Siddiqui,Syed Mohammed Jafer Husain
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Criminal Misc. Correction Application No.03 of 2022:-

Heard learned counsel for the parties.

The judgment and order dated 25.11.2022 will stand corrected as follows:-

In the 5th line of second paragraph of the order dated 25.11.2022 in place of Section '4/5 of Explosive Substance Act', shall be read as "3/4 of Explosive Substance Act".

Accordingly, the correction application is allowed.

Order Date :- 19.12.2022

Ashutosh

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