Vivek Keshari vs State Of U.P. And Another
2019 Latest Caselaw 2444 ALL

Citation : 2019 Latest Caselaw 2444 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Vivek Keshari vs State Of U.P. And Another on 3 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- APPLICATION U/S 482 No. - 10820 of 2019
 

 
Applicant :- Vivek Keshari
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ajay Singh,Amrendra Nath Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Criminal Misc.Correction Application No. 1 of 2019)

This is an application seeking correction in the order dated 25.3.2019.

In the sixth line of second paragraph the word 'stay' be read as 'bail'. The learned Judge shall accept the bail application now on or before 10.4.2019 as it is found that the learned 3rd Additional Chief Judicial Magistrate took a hyper techniclal view in the matter which could have been avoided by the learned Judge.

Application is allowed.

Order Date :- 3.4.2019

Mukesh

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