Shevendra vs State Of U.P.
2011 Latest Caselaw 1585 ALL

Citation : 2011 Latest Caselaw 1585 ALL
Judgement Date : 9 May, 2011

Allahabad High Court

Shevendra vs State Of U.P. on 9 May, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35560 of 2010
 

 
Petitioner :- Shevendra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Raghubir Singh,S.R.Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vikram Nath,J.

The Amendment Application No.Nil of 2011 and the correction application no. 140619 of 2011 are allowed. The learned counsel for the applicant is permitted to make necessary correction in the bail application during course of the day.

The judgment/Order dated 23.12.2010 will stand corrected as follows -

On page 1st in 11th line, '323 ' should be read as '325 '.

Correction has been made by me today, 9.5.2011 in the original order dated 23.12.2011. Office to correct the certified copy of the order.

Order Date :- 9.5.2011

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