Smt. Ranju Singh vs State Of U.P.
2011 Latest Caselaw 2356 ALL

Citation : 2011 Latest Caselaw 2356 ALL
Judgement Date : 27 June, 2011

Allahabad High Court

Smt. Ranju Singh vs State Of U.P. on 27 June, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16237 of 2011
 

 
Petitioner :- Smt. Ranju Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.N. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Sri Dharm Raj Chaudhary filed parcha on behalf of complaint is taken on record.

Learned AGA informed that in the present bail application section was converted into 306 IPC and even the bail application was rejected by the court below. The case is covered under minor bail.

The present case has wrongly been listed as major bail because in the prayer clause section 302 has been mentioned. Learned counsel for the applicant is permitted to correct the section of the prayer of bail application.

Put up this case as fresh before appropriate court.

Order Date :- 27.6.2011

Gss

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