Jeetu And 2 Ors. vs State Of U.P.
2012 Latest Caselaw 530 ALL

Citation : 2012 Latest Caselaw 530 ALL
Judgement Date : 19 April, 2012

Allahabad High Court

Jeetu And 2 Ors. vs State Of U.P. on 19 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A. No.35089 of 2012: Application for correction.
 
In re:
 
Case :- BAIL No. - 4117 of 2007
 

 
Petitioner :- Jeetu And 2 Ors.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- D.P.Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

The application seeks correction in the order dated 31.8.2007.

It has been stated that the applicant is still in jail on account of clerical errors in the application for bail.

Learned counsel for the respondent-State prays for time.

Let copy of complete paper-book be handed over to State counsel by the learned counsel for the applicant.

List in next cause list.

Order Date :- 19.4.2012

A.Nigam

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