Allahabad High Court
Shouvik Kutt And Another vs State Of U.P. on 21 October, 2011
Bench: Ravindra Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- BAIL No. - 2983 of 2010 Petitioner :- Shouvik Kutt And Another Respondent :- State Of U.P. Petitioner Counsel :- Brijesh Kumar Shukla Respondent Counsel :- Govt.Advocate,Bulbul Godiyal Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A.
This is modification application No. 105682 of 2011. This application has been filed with a prayer that condition No. 2 of the order dated 30.4.2010 may be modified because the applicants are regularly appearing in the police station concerned as well as in the court concerned.
considering the submission made by learned counsel for the applicants condition No. 2 is modified to the extent that applicants shall appear before the court concerned in place of police station concerned in the first week of each month.
Accordingly this application is disposed of.
Order Date :- 21.10.2011 RPD