Allahabad High Court
Aniket Singh @ Chhota Singh vs State Of U.P. Thru. Prin. Secy. Home ... on 1 August, 2022
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- CRIMINAL APPEAL No. - 1766 of 2022 Appellant :- Aniket Singh @ Chhota Singh Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko.And Another Counsel for Appellant :- Badri Prasad Singh,Nitin Padmesh Mishra Counsel for Respondent :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Ref :- Criminal Misc. Correction Application No.IA-2/2022 Heard Sri Badri Prasad Singh, learned counsel for the appellant and learned AGA for the State This is an application for correction of the order dated 27.7.2022.
Learned counsel for the applicant submits that inadvertently 'Section 352 IPC' has wrongly been mentioned in place of 'Section 452 IPC' in the memo of appeal as well as in the memo of bail application. He, therefore, prays that he may be permitted to correct the memo of appeal as well as bail application.
Prayer is allowed.
Learned counsel for the appellant is permitted to carry out necessary corrections in the memo of appeal as well as bail application during the course of the day.
The correction application is allowed.
Order Date :- 1.8.2022 Md Faisal