Veer Pal Gautam (Minor B.C.) vs State Of U.P. And Another
2017 Latest Caselaw 982 ALL

Citation : 2017 Latest Caselaw 982 ALL
Judgement Date : 22 May, 2017

Allahabad High Court

Veer Pal Gautam (Minor B.C.) vs State Of U.P. And Another on 22 May, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- BAIL No. - 1395 of 2017
 

 
Applicant :- Veer Pal Gautam (Minor B.C.)
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinay Misra,Vidhu Bhushan,Vineeta Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1.Ms Vineeta Pandey, learned counsel for the applicant, points out that order dated 28.04.2017 was transcribed wrongly on Bail Application No. 11012 of 2016. It should have been on Criminal Misc No. 1395 (B) of 2017 which was moved for cancellation of bail.

2. On the perusal of record, I find substance on what has been pointed out, therefore, order dated 28.04.2017 is transcribed here below:-

"This is an application for cancellation of bail under Section 439 (2) Cr.P.C granted to opposite party no. 2 i.e Chandan Gautam by this Court in Criminal Misc. Case No. 11012 (B) 2016 Chandan Gautam Vs State of U.P, on the ground that the name of opposite party no.2 was not mentioned in the First Information Report and concealing this fact, he succeeded in obtaining the bail.

Learned AGA is present representing opposite party no. 1

Learned counsel for the applicant has also pointed out that opposite party no. 2 on this pointing out study bag and cycle of the child who was kidnapped were recovered by police. Kidnapee has also named opposite party no. 2 in his statement, therefore, there is prayer of cancellation for bail.

Issue notice to opposite party no. 2 fixing 22.05.2017.

Let steps be taken within three days".

3. Order dated 28.04.2017 which has wrongly been transcribed in Bail No. 11012 of 2016 shall stand deleted.

4. Opposite party no.2 is not served yet. Learned counsel for the applicant requested that she will personally served the notice upon opposite party no.2. Let her do so.

5. Steps be taken accordingly and list after service of notice.

Order Date :- 22.5.2017

Pachhere/-