Shyam Lal @ Hari Prasad Tiwari vs State Of U.P.
2012 Latest Caselaw 519 ALL

Citation : 2012 Latest Caselaw 519 ALL
Judgement Date : 19 April, 2012

Allahabad High Court

Shyam Lal @ Hari Prasad Tiwari vs State Of U.P. on 19 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A. No.35090 of 2012: Application for correction.
 
In re:
 
Case :- BAIL No. - 2197 of 2012
 

 
Petitioner :- Shyam Lal @ Hari Prasad Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Kumar Maurya
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is an application for correction in the memo of bail-application.

It has been pointed out that bail was allowed vide order dated 11.4.2012. However, the police station has been wrongly indicated in the memo of bail application. In fact, the crime relates to Police Station Rehra Bazar, District Balrampur.

Learned counsel for the Respondent-State prays for time.

List after three weeks.

Order Date :- 19.4.2012

A.Nigam

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