Naseem vs State Of U.P.
2014 Latest Caselaw 4851 ALL

Citation : 2014 Latest Caselaw 4851 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Naseem 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. - 22924 of 2014
 

 
Applicant :- Naseem
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Alok Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Criminal Misc. (Correction) Application No. 273371 of 2014.

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

The correction application is allowed and the order dated 22.07.2014 is corrected as follows :

"In the second line of fourth paragraph of the order dated 22.07.2014, the "Section 11 Animal Cruelty Act" be deleted and in its place "Section 3/11 of Prevention against Animals Cruelty Act " shall be read.

The correction application is disposed of.

Order Date :- 22.8.2014

Ajay

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