Allahabad High Court
Deepak Verma vs State Of U.P. And Another on 3 November, 2023
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:211727 Court No. - 65 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32261 of 2023 Applicant :- Deepak Verma Opposite Party :- State of U.P. and Another Counsel for Applicant :- Arvind Kumar Maurya,Om Prakash Verma Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
Order on Correction Application No.02 of 2023.
Heard Mr. Arjun Kumar Maurya, Advocate holding brief of Mr. Om Prakash Verma, the learned counsel for applicant Deepak Verma and the learned A.G.A. for State.
This correction application has been filed by applicant-Deepak Verma seeking correction in the order dated 19.10.2023.
Learned counsel for applicant contends that the accused-applicants were charged-sheeted under different Sections. Therefore, the recital contained in paragraph 3 at page 1 of the order dated 19.10.2023 is incorrect and therefore requires to be corrected.
Accordingly, paragraph 3 at page 1 of the order dated 19.10.2023 shall now read as under :-
"These applications for bail have been filed by applicants- Anuj Rai, Deepak Verma, Sanjay Yadav @ Gatar, Naveen Yadav and Anish Singh, seeking their enlargement on bail in Case Crime No. 80 of 2023, under Section 302, 307, 352, 34, 147, 148, 323 IPC, Police Station- Sukhpura, District Ballia, during the pendency of trial."
It is next contended that in the third paragraph of first page of the order dated 19.10.2023, the recital "under Section 302, 307, 352, 34, 147, 148 IPC" has been inadvertently mentioned and therefore requires to be deleted. Accordingly, the same shall stand deleted.
This correction shall from part of the earlier order dated 19.10.2023.
With the aforesaid directions, this correction application stands finally disposed off.
Order Date :- 3.11.2023.
Rks.