Shad Khan vs State Of U.P.
2014 Latest Caselaw 9841 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25846 of 2014
 

 
Applicant :- Shad Khan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satish Chandra Mishra,Raghavendra Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate,P K Singh
 

 
Hon'ble Ramesh Sinha,J.

Ref: Crl. Misc. (Correction) Application No.408720 of 2014.

Heard Sri Raghavendra Dwivedi, learned counsel for the applicant and Sri R.K. Maurya, learned AGA for the State.

Learned counsel for the applicant has not served the copy of correction application on learned counsel for the complainant. He may do so within forty eight hours.

The Court has come across many such instances where the copies of correction applications etc. are only served to the Government Advocate and filed in the Registry of this Court which accepts the same without serving a copy of such application to the learned counsel for the complainant, who have been heard  by the Court while passing this order.

The Registrar General of this Court and Government Advocate who have been summoned by the Court, apprising about the situation and several such instances which comes up before this Court regularly. They have also assured that they would take necessary steps that no such instances repeat in future. 

Copy of this order be place before the Registrar General of this Court and he shall submit a report to this Court.

Put up on Monday i.e. 15.12.2014.

Order Date :- 11.12.2014

Ajay