Gulab Chandra vs State Of U.P.
2011 Latest Caselaw 4420 ALL

Citation : 2011 Latest Caselaw 4420 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Gulab Chandra vs State Of U.P. on 6 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Correction Application No.262768 of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19463 of 2011
 

 
Petitioner :- Gulab Chandra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- I. K. Chaturvedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that in the order dated 1.8.2011 a condition was imposed that if there was no criminal history, then the applicant be released on bail. However, the criminal history was explained in paragraph nos. 6, 7 and 8 of the affidavit filed in support of the bail application.

In second line of fifth paragraph of the order dated 1.8.2011 after the case ' and cases shown in para 6, 7 and 8 of the affidavit' are incorporated.

Correction application is accordingly disposed of.

Order Date :- 6.9.2011

Gss

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