Smt.Vidhyawati Verma And Another vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 6520 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 2936 of 2022
 

 
Applicant :- Smt.Vidhyawati Verma And Another
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Shamshad Ahmad Khan,Prashant Vikram Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Criminal Misc. Time Extension Application No. 2 of 2022:

Heard and perused the record.

The Extension Application has been filed by the applicants to extend the time for filing regular bail application before the court concerned in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773.

The reasons given for extension of time are accepted. The time granted by the order dated 23.5.2022 to file regular bail application before the court concerned is extended by two weeks from today.

Rest of the order dated 23.5.2022 shall remain intact.

Application stands disposed of.

Order Date :- 11.7.2022

T. Sinha