Smt. Rani vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 16412 ALL

Citation : 2022 Latest Caselaw 16412 ALL
Judgement Date : 9 November, 2022

Allahabad High Court

Smt. Rani vs State Of U.P. Thru. Prin. Secy. ... on 9 November, 2022

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1619 of 2022
 

 
Applicant :- Smt. Rani
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrett. Lucknow And Another
 
Counsel for Applicant :- Ramakant Sahu
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard.

C.M. Application No. 2 of 2022 has been moved for correction of the order dated 28.9.2022.

C.M. Application for correction is hereby allowed.

Order dated 28.9.2022 is hereby corrected.

Now the judgment and order dated 28.9.2022 stands corrected to the extent that on first page, second paragraph in second line in place of "2020" the year "2022" may be substituted and read after the words "Case Crime No. 0723 of".

[Rajesh Singh Chauhan, J.]

Order Date :- 9.11.2022

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