Ram Prasad Jaiswal vs Central Bureau Of Investigation
2013 Latest Caselaw 7404 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4314 of 2013
 

 
Applicant :- Ram Prasad Jaiswal
 
Opposite Party :- Central Bureau Of Investigation
 
Counsel for Applicant :- B.P.Singh,Abhisekh Tandon,B.P. Singh,Bijai Prakash Tiwari,Dileep Kumar,Rahul Chaudhary,Rajarshi Gupta,Satish Trivedi
 
Counsel for Opposite Party :- Anurag Khanna,A.G.A.
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Criminal Misc. Correction Application No. 365038 of 2013.

Heard learned counsel for the applicants.

This is an application for correction in the order dated 5.12.2013 passed in Criminal Misc. Bail Application No. 4314 of 2013 of Ram Prasad Jaiswal.

It is never mentioned in the sections by the court granting bail as to which offence is substantive or otherwise. It is simplicitor that the accused is granted bail under sections read with other sections which are either in aid or addition. It is for the court framing the charge who will decide that a particular offence is substantive and other offences are in aid or addition in the substantive offence. As such, there is no necessity for amending any section in the release order by this court.

The correction application is accordingly disposed off.

Order Date :- 11.12.2013

Monika