Maiku vs State Of U.P. Thru. Home Secy. Lko.
2023 Latest Caselaw 21264 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:52453 
 
Court No. - 16
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1715 of 2023
 

 
Applicant :- Maiku
 
Opposite Party :- State Of U.P. Thru. Home Secy. Lko.
 
Counsel for Applicant :- Gaurav Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Subhash Vidyarthi,J.

(I.A. No. 2 of 2023)

This is an application for correction of order dated 03.08.2023.

Heard learned counsel for the applicant and perused the record. The error is apparent on the face of record. The application is allowed

Let the words "under section 504, I.P.C./5(1) U.P. Prohibition of Unlawful Conversion of Religion Act," mentioned in para-2 of the said judgment be read and understood as "under section 504, I.P.C. and sections 3/5(1), U.P. Prohibition of Unlawful Conversion of Religion Act,". Order dated 03.08.2023 stands corrected accordingly.

Let a copy of the order dated 03.08.2023 be also issued alongwith the copy of this order.

Order Date :- 8.8.2023

A.Nigam