Sajid vs State Of U.P.
2014 Latest Caselaw 10066 ALL

Citation : 2014 Latest Caselaw 10066 ALL
Judgement Date : 12 December, 2014

Allahabad High Court

Sajid vs State Of U.P. on 12 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41292 of 2014
 

 
Applicant :- Sajid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Atul Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 410292 of 2014.

Heard Sri Atul Kumar, learned counsel for the applicant and Sri Sanjay Kumar Tripathi, learned AGA.

The correction application is allowed and the order dated 27.11.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 27.11.2014, the word "304" be deleted and in its place "504 " shall be read.

Order Date :- 12.12.2014

Ajay

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