HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43952 of 2014 Applicant :- Horam Singh Opposite Party :- State Of U.P. Counsel for Applicant :- K.D. Tiwari Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Re: Criminal Misc. (Correction) Application No. 211206 of 2015 Heard Sri KD Tiwari, learned counsel for the applicant and Sri RK Maurya, learned AGA for the State.
Learned counsel for the applicant states that this Court while rejecting the instant bail application vide order dated 20.04.2015 further directed to the court concerned to expedite the trial within eight months but the said part has not been transcribed inadvertently.
The correction application is disposed off and in the aforesaid order dated 20.04.2015 after the ninth and before the tenth paragraph, the following part of the order shall be added and made part of record of the aforesaid order:
" However, the trial court is directed to expedite the trial and conclude the same preferably within the period of eight months from the date of production of the certified copy of this order before the trial court, if there is no legal impediment."
Order Date :- 7.7.2015 shailesh