Smt. Gayatri Shukla vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 4500 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2639 of 2022
 

 
Applicant :- Smt. Gayatri Shukla
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Applicant :- Satish Chandra Sitapuri
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

(Application No. 01 of 2022)

This is an application for modification of order dated 13.5.2022, passed by this Court.

Heard learned counsel for the applicant and learned Addl. Government Advocate for the State on this application for modification of order dated 13.5.2022 passed by this Court. .

On due consideration to the argument advanced by applicant's counsel and pleadings made in the affidavit filed in support of the application, the order dated 13.5.2022 is modified to the extent that the bail application of the applicant shall be considered and decided also in view of the law laid by Supreme Court in its judgment dated 6.2.2018 Dataram Singh versus State of U.P. and others Criminal appeal No.227 of 2018 (arising out of S.L.P. (Crl) No.151 of 2018.

This order shall be jointly read with order dated 13.5.2022 (supra).

Order Date :- 27.5.2022

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