Allahabad High Court
Radheyshyam Shukla vs State Of U.P. on 22 July, 2022
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 73 (Criminal Misc. Amendment/ Modification Application No.02 of 2022) In Re:- Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4173 of 2022 Applicant :- Radheyshyam Shukla Opposite Party :- State of U.P. Counsel for Applicant :- Jagdish Prasad Tripathi,Urmila Tripathi Counsel for Opposite Party :- G.A.,Gaurav Kumar Shukla Hon'ble Rajesh Singh Chauhan,J.
Heard learned counsel for the applicant, learned Additional Government Advocate for the State and Shri Vishwesar Mani Tripathi, Advocate holding brief of Shri Gaurav Kumar Shukla, learned counsel for the informant/ complainant.
On due consideration, the application is allowed.
Let the necessary amendments be carried out within a week.
List this case in the week commencing 01.08.2022 as fresh.
Order Date :- 22.7.2022 [Rajesh Singh Chauhan,J.] Suresh