Allahabad High Court
Vikas Awasthi vs State Of U.P. on 6 November, 2019
Author: Rajendra Kumar-Iv
Bench: Rajendra Kumar-Iv
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29796 of 2019 Applicant :- Vikas Awasthi Opposite Party :- State of U.P. Counsel for Applicant :- Qazi Vakil Ahmad Counsel for Opposite Party :- G.A. Hon'ble Rajendra Kumar-IV,J.
Ref : Crl. Misc. Correction Application No. 1 of 2019.
Heard learned counsel for the applicant and learned AGA for the State.
The correction application is allowed and the order dated 01.10.2019 is corrected as follows :
"In the first line of second paragraph of the order dated 01.10.2019, the "Case Crime No. 122 of 2018" be read in place of "Case Crime No. 122 of 2019".
Order Date :- 6.11.2019 Manoj