Lokesh Chaudhary vs The State Of U.P.
2012 Latest Caselaw 5437 ALL

Citation : 2012 Latest Caselaw 5437 ALL
Judgement Date : 2 November, 2012

Allahabad High Court

Lokesh Chaudhary vs The State Of U.P. on 2 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6183 of 2012
 

 
Petitioner :- Lokesh Chaudhary
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Atul Verma
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.96622 of 2012)

This application prays for correction in order dated 08.10.2012.

It has been pointed out that in the order Sections 8/21/22, Narcotic Drugs and Psychotropic Substances Act, 1985 should have been inscribed in place of 8/21, Narcotic Drugs and Psychotropic Substances Act, 1985 .

The error is apparent on the face of record.

Under the circumstances, the order shall be construed as having allowed bail to Lokesh Chaudhary in Case Crime No.263 of 2012 under Sections 8/21/22, P.S. G.R.P., Charbagh, Lucknow.

Order Date :- 2.11.2012

A.Nigam

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