Shradhha Gupta vs State Of U.P.
2022 Latest Caselaw 11570 ALL

Citation : 2022 Latest Caselaw 11570 ALL
Judgement Date : 29 August, 2022

Allahabad High Court

Shradhha Gupta vs State Of U.P. on 29 August, 2022

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30614 of 2022
 

 
Applicant :- Shradhha Gupta
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mohit Singh,Anil Kumar,Sr. Advocate
 
Counsel for Opposite Party :- G.A.,Nitesh Kumar Srivastava
 

 
Hon'ble Ajit Singh,J.

Order on correction application no.3 of 2022.

Heard learned counsel for the applicant.

This correction application has been moved for making correction in the order dated 22.8.2022.

The correction application is allowed.

The judgment/order dated 22.8.2022 will stand corrected as follows.

On page 1st in 2nd line of 2nd paragraph 'S.T.' shall be read as 'Case'.

Order Date :- 29.8.2022

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