Rafeek vs State Of U.P.
2014 Latest Caselaw 9652 ALL

Citation : 2014 Latest Caselaw 9652 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Rafeek vs State Of U.P. on 8 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41795 of 2014
 

 
Applicant :- Rafeek
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- A.K. Malviya
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 403945 of 2014.

Heard Sri A.K. Malviya, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

The correction application is allowed and the order dated 02.12.2014 is corrected as follows :

"In the third line of fifth paragraph of the order dated 02.12.2014, the word "Ghaziabad" be deleted and in its place "Ghazipur" shall be read.

Order Date :- 8.12.2014

Ajay

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