Allahabad High Court
Riyajuddin vs State Of U.P. on 5 March, 2020
Author: Sanjay Kumar Singh
Bench: Sanjay Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 77 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2198 of 2020 Applicant :- Riyajuddin Opposite Party :- State of U.P. Counsel for Applicant :- Bindu Kumari Hon'ble Sanjay Kumar Singh,J.
Ref:- Criminal Misc. Correction Application No. 1 of 2020 This is an application seeking correction in the order dated 14.01.2020 passed by this Court.
It is submitted by learned counsel for the applicant that after passing the order dated 14.01.2020, it was revealed that Section 413 IPC was wrongly mentioned in bail rejection order dated 28.11.2019 in place of Section 431 IPC, therefore, applicant has moved an application dated 27.02.2020 to correct the same, which was allowed on 28.02.2020. Certified copy of fresh bail rejection order dated 28.11.2019, on which endorsement of correction has been made, has been brought on record as Annexure No.3 to the correction application.
Learned counsel for the applicants is permitted to make necessary correction in the prayer of the application.
Correction application is allowed.
In the third line of second paragraph of order dated 14.01.2020 the word "413" be read as deleted and substituted as "431".
This order shall form part of the order dated 14.01.2020 passed by this Court.
Order Date :- 5.3.2020 AK Pandey