Ritik Kumar vs State Of U.P.
2021 Latest Caselaw 794 ALL

Citation : 2021 Latest Caselaw 794 ALL
Judgement Date : 12 January, 2021

Allahabad High Court

Ritik Kumar vs State Of U.P. on 12 January, 2021

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 48267 of 2020
 

 
Applicant :- Ritik Kumar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Akhilesh Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

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

Heard Sri Akhilesh Pandey, 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 "417" should be read as Section "427"

Order Date :- 12.1.2021

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