Allahabad High Court
Daulat Ram vs State Of U.P. on 29 November, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Crl. Misc. Correction Application No. 02 of 2019 IN Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24116 of 2019 Applicant :- Daulat Ram Opposite Party :- State of U.P. Counsel for Applicant :- Prem Babu Verma,Anita Singh,Nirmla Kumari Counsel for Opposite Party :- G.A. Hon'ble Vipin Sinha,J.
Heard learned counsel for the applicant and learned A.G.A. for the State. Correction application is allowed.
In the light of the submission made on behalf of counsel for the applicant, the following correction is being incorporated in the order dated 21.11.2019:-
"In the second line of second paragraph of the order, in place of 'Case Crime No. 498-A, 304-B, 210 IPC and section 3/4 of D.P. Act' it shall be read as 'Case Crime No. 152 of 2018, under sections 498-A, 304-B, 201 IPC and section 3/4 of D.P. Act'.
Order Date :- 29.11.2019 RPD