Allahabad High Court
Gurmani Mahnat Alias Ram Shankar And 6 ... vs State Of U.P. Thru. Prin. Secy. Home, ... on 20 July, 2023
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:47584 Court No. - 13 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1187 of 2023 Applicant :- Gurmani Mahnat Alias Ram Shankar And 6 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, U.P. Lko. And Another Counsel for Applicant :- Anil Kumar Awasthi Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
(Application No. 2 of 2023 and application dated 18.7.2023 for extension of time) By means of application No.2 of 2023, the applicant has prayed for permission to make correction in the memo of the application for anticipatory bail and the order dated 19.5.2023 passed by this court by replacing section 118 IPC with section 188 IPC and by another application dated 18.7.2023, he has sought extension of time for moving regular bail application before the court concerned.
Heard learned counsel for the applicant and learned Addl. Government Advocate for the State.
Learned counsel for the applicant is permitted to make necessary correction in the memo of anticipatory bail application during the course of day.
It is provided that in third line of the second para of order dated 19.5.2023 passed by this Court, 118 I.P.C. be read as 188 I.P.C.
It is further provided that the applicants Gurmani Mahant alias Ram Shankar and Sushil are granted two weeks further time to file a regular bail application before the court concerned and in case such an application is filed the same shall be decided expeditiously as directed vide order dated 19.5.2023 (supra).
This order shall be jointly read with order dated 19.5.2023 (supra).
Both the applications are disposed of.
Order Date :- 20.7.2023/kkb/