Aditya @ Bihari vs State Of U.P.
2014 Latest Caselaw 10226 ALL

Citation : 2014 Latest Caselaw 10226 ALL
Judgement Date : 12 December, 2014

Allahabad High Court

Aditya @ Bihari 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. - 42408 of 2014
 

 
Applicant :- Aditya @ Bihari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shiv Nath Singh Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 410492 of 2014.

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

Heard Sri Shiv Nath Singh Yadav, learned counsel for the applicant and Sri Manish Dev, learned AGA.

The correction application is allowed and the order dated 04.12.2014 is corrected as follows :

"In the third line of fifth paragraph of the order dated 04.12.2014, the "Kanpur Dehat" be deleted and in its place "Kanpur Nagar " shall be read.

Order Date :- 12.12.2014

Ajay

Download the LatestLaws.com Mobile App