SAVITRI DEVI AND ANR. Vs. STATE OF U.P.
LAWS(ALL)-2020-7-103
HIGH COURT OF ALLAHABAD
Decided on July 13,2020

Savitri Devi And Anr. Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

VIKAS KUNVAR SRIVASTAV,J. - (1.) The present correction application is taken up today in the Chamber through Video Conferencing.
(2.) Learned counsel for the bail-applicant Sri Himanshu Kumar Srivastava, Advocate and learned Additional Government Advocate for the State Sri Arun Kumar Pandey are connected through Video Conferencing, as such they are in attendance and hearing of the Court.
(3.) The present Criminal Miscellaneous Application No. 39727 of 2020 is moved in Criminal Miscellaneous Case No. 3244 (B) of 2020 (decided) seeking correction in the memo of bail application as well in the order of the Court dated 08.06.2020.;


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