Laddan Bhuihar vs The State Of U.P.
2012 Latest Caselaw 2065 ALL

Citation : 2012 Latest Caselaw 2065 ALL
Judgement Date : 22 May, 2012

Allahabad High Court

Laddan Bhuihar vs The State Of U.P. on 22 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 2286 of 2012
 

 
Petitioner :- Laddan Bhuihar
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Pradeep Kumar Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

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

This is correction application no. 45754 of 2012. After perusing the record the order dated 14.5.2012 is hereby corrected by mentioning 364 in place of 164 in the second line of fifth para of the order.

Accordingly the correction application is allowed.

The certified copy issued to the counsel for the applicant may also be corrected accordingly.

Dt: 22.05.2012

RPD/

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