Sukram Pal Singh @ Bantu vs State Of U.P.
2014 Latest Caselaw 4824 ALL

Citation : 2014 Latest Caselaw 4824 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Sukram Pal Singh @ Bantu vs State Of U.P. on 22 August, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22065 of 2014
 

 
Applicant :- Sukram Pal Singh @ Bantu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashutosh Pratap Singh,Lokendra Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No.273483 of 2014.

Heard Sri Ashutosh Pratap Singh, learned counsel for the applicants and Sri Ajit Kumar, learned AGA.

The correction application is allowed and the order dated 08.08.2014 is corrected as follows :

"In the second line of the sixth paragraph of the order dated 08.08.2014, after Section 420, "Section 467" be added.

Order Date :- 22.8.2014

Ajay

Download the LatestLaws.com Mobile App