Vishambhar Singh vs State Of U.P.
2013 Latest Caselaw 6279 ALL

Citation : 2013 Latest Caselaw 6279 ALL
Judgement Date : 4 October, 2013

Allahabad High Court

Vishambhar Singh vs State Of U.P. on 4 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26330 of 2013
 

 
Applicant :- Vishambhar Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dr. G.S.D. Mishra,Ramesh Upadhyay
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

This correction application moved on behalf of the accused applicant stating that due to typing mistake, the year of the case crime 1985 has been scribed in place of year 1995. It may be permitted to correct.

Learned counsel for the applicant is permitted to make necessary correction in the bail application forthwith.

List this matter tommorow i.e. 5.10.2013 for further orders.

Order Date :- 4.10.2013

Monika

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