Raame vs State Of U.P.
2014 Latest Caselaw 9645 ALL

Citation : 2014 Latest Caselaw 9645 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

Raame 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. - 40891 of 2014
 

 
Applicant :- Raame
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- T.K. Mishra,Deepak Rana
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 400793 of 2014.

Heard Sri Yogesh Tiwari, Advocate holding brief of Sri Deepak Rana, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 26.11.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 26.11.2014, apart from the other sections mentioned therein, now section "302" shall also be read.

Order Date :- 5.12.2014

Ajay

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