Sachin vs State Of U.P. And Another
2021 Latest Caselaw 1806 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34171 of 2020
 

 
Applicant :- Sachin
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajan Srivastava,Renu Singh,Sr. Advocate( V.P. Srivastava)
 
Counsel for Opposite Party :- G.A.,Ashish Kumar,Deepak Kumar Pandey
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Re: Criminal Misc. Correction Application No. 2 of 2021.

Heard Ms. Renu Singh, learned counsel for the applicant and Sri G. P. Singh, learned A.G.A. for the State are present.

Copy of the application provided to the learned A.G.A., he has no objection.

Learned counsel for the applicant prayed that she may be permitted to incorporate the amendment in the prayer clause of the bail application.

Prayer of the learned counsel for the applicant is allowed.

She is directed to incorporate the amendment during course of the day.

The judgment and order dated 18.01.2021 stands corrected as follows:

In the third line of the paragraph no. 2 of the aforesaid order "Case Crime No. 113 of 2020" should be read as "Case Crime No. 133 of 2020".

Order Date :- 29.1.2021

VPS