Ram Autar vs State Of U.P. And Another
2021 Latest Caselaw 7841 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10361 of 2021
 

 
Applicant :- Ram Autar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Suneel Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Order on Correction Application No. 2 of 2021.

The correction application is allowed.

The judgment and order dated 23.06.2021 will stand corrected as follows:-

In 3rd line of para - 3 of the aforesaid order, "1/17" will be read as "16/17".

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the learned counsel for the applicant along with a self attested identity proof of the said persons (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked before the concerned Court/Authority/Official.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 12.7.2021

LBY