Allahabad High Court
Sartaz Ahmad vs State Of U.P. on 30 June, 2017
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22437 of 2017 Applicant :- Sartaz Ahmad Opposite Party :- State Of U.P. Counsel for Applicant :- Ravi Shanker Tiwari Counsel for Opposite Party :- G.A. Hon'ble Ramesh Sinha,J.
Crl. Misc. Correction Application No.194144 of 2017.
Heard Sri Ram Kumar, Advocate holding brief of Sri Ravi Shanker Tiwari, learned counsel for the applicant and learned A.G.A. for the State.
This is an application for correction of the order dated 27.06.2017.
The correction application is allowed.
'U/s 373, 366, 376 IPC & 3/4 POCSO Act' appearing in the second line of fifth paragraph of the aforesaid order be deleted and the same shall be read as 'u/s 363, 366, 376 IPC & 3/4 POCSO Act' Learned counsel for the applicant is permitted to make necessary correction in the present bail application.
Order Date :- 30.6.2017 Shahroz