Allahabad High Court
Lokendra Singh vs State Of U.P. on 25 March, 2015
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7636 of 2015 Applicant :- Lokendra Singh Opposite Party :- State Of U.P. Counsel for Applicant :- Kameshwar Singh Counsel for Opposite Party :- Govt.Advocate Hon'ble Yashwant Varma,J.
Order On Crl. Misc. Amendment Application No. 95715 of 2015:
Learned counsel for the applicant points out that due to inadvertence, Section 506 I.P.C. could not be mentioned in the Bail Application although the same stood recorded in the order of the Sessions Court rejecting the Bail Application moved by the applicant.
Accordingly and in view of the above, this Amendment Application is allowed. Let the amendment be carried out in the Bail Application during the course of the day.
Order On Crl. Misc. Correction Application No. 88487 of 2015:
Consequent to the orders passed by this Court on the Amendment Application, this Correction Application is allowed and accordingly Section 506 shall stands inserted in the order of this Court dated 9th March, 2015.
Order Date :- 25.3.2015/ Arun K. Singh Court No. - 38 Hon'ble Yashwant Varma,J.
Amendment Appln. allowed.
For orders, see order of the date passed on the order sheet.
Order Date :- 25.3.2015/Arun K. Singh (Appln. No. 95715/2015) Court No. - 38 Hon'ble Yashwant Varma,J.
Correction Appln. allowed.
For orders, see order of the date passed on the order sheet.
Order Date :- 25.3.2015/Arun K. Singh (Appln. No. 95715/2015)