Allahabad High Court
Chandraveer vs State Of U.P. on 20 January, 2021
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 89 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 47064 of 2020 Applicant :- Chandraveer Opposite Party :- State of U.P. Counsel for Applicant :- Yogendra Pal Singh,Lokesh Kumar Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
Heard Mr. Lokesh Kumar, learned counsel for applicant and learned A.G.A. for State.
This correction application has been filed seeking correction in the order dated 08.01.2021.
Learned counsel for applicant contends that in third paragraph of order dated 08.01.2021 section 148 has been transcribed. twice, section 149 has omitted and in place of "Sections 3/4 POCSO Act", "Sections POCSO Act" has been wrongly transcribed. In fourth paragraph of order dated 08.01.2021 "Sections 3/4 POCSO Act" has been wrongly transcribed as "Sections 3/4 D.P. Act". He therefore contends that aforesaid mistakes occurring in order dated 08.01.2021 be corrected accordingly.
Prayer made for is bonafide. Accordingly, same is allowed.
In place of description "under Section 147, 148, 148, 376, 511, 307, 452 I.P.C. and Section POCSO Act" and "under Section 147, 148, 148, 376, 511, 307, 452 I.P.C. and Section 3/4 D.P. Act" as occurring in paragraph three and four of the order dated 08.01.2021, the following description "under Section 147, 148, 149, 376, 511, 307, 452 I.P.C. and Section 3/4 POCSO Act" shall be read.
This correction shall form part of the earlier order dated 08.01.2021.
With the aforesaid directions, the correction application stands finally disposed of.
Order Date :- 20.1.2021 Saif