Deepak Pathak vs State Of U.P.
2022 Latest Caselaw 9752 ALL

Citation : 2022 Latest Caselaw 9752 ALL
Judgement Date : 8 August, 2022

Allahabad High Court

Deepak Pathak vs State Of U.P. on 8 August, 2022

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24805 of 2022
 

 
Applicant :- Deepak Pathak
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ajay Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Order on correction application no. 2 of 2022.

Heard learned counsel for the applicant.

This correction application has been filed for correcting the order dated 29.7.2022.

The judgment/order dated 29.7.2022 will stand corrected as follows.

On page 1st in 2nd line of 2nd paragraph after 'section 380', 'section 41/411' is added.

The correction application is accordingly allowed.

Order Date :- 8.8.2022

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