Rajnish vs State Of U.P.
2014 Latest Caselaw 9632 ALL

Citation : 2014 Latest Caselaw 9632 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

Rajnish vs State Of U.P. on 5 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40516 of 2014
 

 
Applicant :- Rajnish
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rishi Kant Singh,S.L.Kesharwani,V.B.Shivhare
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 400783 of 2014.

Heard Sri S.L.Kesharwani, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

The correction application is allowed and the order dated 24.11.2014 is corrected as follows :

"In the second line of sixth paragraph of the order dated 24.11.2014, the word "360(D)" be deleted and in its place "376(D) " shall be read.

Order Date :- 5.12.2014

Ajay

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