Vikas Kumar vs State Of U.P. And Another
2016 Latest Caselaw 2030 ALL

Citation : 2016 Latest Caselaw 2030 ALL
Judgement Date : 28 April, 2016

Allahabad High Court

Vikas Kumar vs State Of U.P. And Another on 28 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12831 of 2016
 

 
Applicant :- Vikas Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Arvind Nath Agrawal
 
Counsel for Opposite Party :- G.A.,Gyan Prakash
 

 
Hon'ble Vipin Sinha,J.

Criminal Misc. Correction Application

Heard learned counsel for the applicant.

Learned counsel for the applicant is permitted to make necessary correction in the prayer clause during the course of the day.

In the last line of last paragraph of the order dated 25.4.16 after the words District Ghaziabad, the sentence "in R.C. No. DST/2013/S/0012, Sections 120-B, 419, 420, 511, 468, 471, 474 IPC, Police Station CBI STF New Delhi in case no. 7/15." be also read.

Accordingly, the correction application is allowed.

Office is directed to issue a certified copy of the order accordingly.

Order Date :- 28.4.2016

Anand