Virendra Yadav vs State Of U.P.
2021 Latest Caselaw 563 ALL

Citation : 2021 Latest Caselaw 563 ALL
Judgement Date : 8 January, 2021

Allahabad High Court

Virendra Yadav vs State Of U.P. on 8 January, 2021

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 48051 of 2020
 

 
Applicant :- Virendra Yadav
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Arvind Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

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

Heard Sri Arvind Kumar Yadav, 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.

The aforesaid correction application is allowed.

The judgment and order dated 04.01.2021 stands corrected as follows:

In the third line of the paragraph no. 2 of the aforesaid order Section "325" should be read as Section "326".

Order Date :- 8.1.2021

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