Rohit Gujar vs State Of U.P.
2011 Latest Caselaw 3968 ALL

Citation : 2011 Latest Caselaw 3968 ALL
Judgement Date : 19 August, 2011

Allahabad High Court

Rohit Gujar vs State Of U.P. on 19 August, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Correction Application No.239842 of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20674 of 2011
 

 
Petitioner :- Rohit Gujar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.P. Dubey,S.K. Dubey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant submits that the applicant was challaned under section 18/22 N.D.P.S. Act. Due to some inadvertent mistake, 8/22 has been typed in the prayer clause of the bail application, hence, in the order dated 11.8.2011 the same could not be transcribed.

Learned counsel for the applicant is permitted to make the necessary correction in the prayer clause of the bail application.

In the third line of the last paragraph of the order dated 11.8.2011 section 18 is incorporated in place of section 8. It may be read as 18/22 in place of 8/22.

The correction application is disposed of.

Order Date :- 19.8.2011

Gss