FAREED Vs. STATE OF U.P.

JUDGEMENT

(1.) (C.M.Application No. 16 of 2022 : Application for correction in the memo of bail application)

(2.) At the outset, Shri Syed Mohd. Munis Jafari, learned Counsel for the applicant/appellant submits that inadvertently, in the memo of C.M.Application No. 117128 of 2019, the name of the applicant/appellant has wrongly been mentioned as 'Fareed Ahmad' in place of 'Fareed' and the caption has also wrongly been mentioned as 'First Application for Bail' in place of 'Fifth Application for Bail', hence the applicant/appellant has filed application for correction (C.M.Application No. 16 of 2022) in this regard.

(3.) Shri Pankaj Tewari, learned AGA has no objection in case application for correction (C.M.Application No. 16 of 2022) be allowed.