Abhilash Pandey vs State Of U.P.
2011 Latest Caselaw 6195 ALL

Citation : 2011 Latest Caselaw 6195 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Abhilash Pandey vs State Of U.P. on 28 November, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29608 of 2011
 

 
Petitioner :- Abhilash Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Abhishek Shukla,Vikash Bhatnagar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

This is correction application no.349341 of 2011.

After perusing the record the order dated 16.11.2011 is hereby corrected b mentioning case crime no. 396 of 2011 in place of 396 of 2001 in the first line of the fourth paragraph of the order.

Accordingly the correction application is allowed.

Order Date :- 28.11.2011

N.A.

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