Allahabad High Court
Mahesh Kannaujia vs State Of U.P. on 25 June, 2010
Author: Raj Mani Chauhan
Bench: Raj Mani Chauhan
Court No. - 20 C.M.A. No. 59040 of 2010 In Re: Case :- BAIL No. - 3973 of 2010 Petitioner :- Mahesh Kannaujia Respondent :- State Of U.P. Petitioner Counsel :- S.G. Singh,Anuj Pandey Respondent Counsel :- Govt. Advocate Hon'ble Raj Mani Chauhan,J.
Sri Suresh Kumar Kanojiya, Advocate, files his vakalatnama along with supplementary affidavit on behalf of applicant, which is taken on record.
Heard.
This application has been moved by the accused applicant for correction in the memo of bail application as well as in the bail order dated 19.05.2010, which is supported by an affidavit.
The application is allowed and the accused applicant is permitted to make correction, as per prayer, in the memo of bail application. The order dated 19.05.2010 is corrected accordingly. Office is directed to make correction in the certified copy of the order dated 19.05.2010, if already issued.
Order Date :- 25.6.2010 Sanjay