Uttarakhand High Court
BA1/1970/2024 on 27 December, 2024
Author: Ravindra Maithani
Bench: Ravindra Maithani
Office Notes,
reports, orders or
58SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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BA1 No.1970 of 2024
Hon'ble Ravindra Maithani, J.
Mr. Gaurav Singh, Advocate for the applicant.
Mr. M.S. Bisht, Brief Holder for the State.
Applicant was granted bail on 17.12.2024, in FIR/Case Crime No.600 of 2024, dated 10.12.2023, under Sections 323, 376(2)(n), 376(3), 504, 506 IPC and Sections 3(a)/4(2), 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Pathri, District Haridwar. Now, a Correction Application (MCRC No.2 of 2024) has been filed.
Heard.
Learned counsel for the applicant would submit that inadvertently, the Case Crime Number has wrongly been recorded in the memo of bail application. It is Case Crime No.600 of 2023 whereas in the memo of the bail application it is wrongly mentioned as 600 of 2024.
The Correction Application is allowed. Let the corrected memo of bail application be filed during the course of the day.
(Ravindra Maithani J.) 27.12.2024 Ravi