Sanjeev vs State Of U.P.
2014 Latest Caselaw 9700 ALL

Citation : 2014 Latest Caselaw 9700 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Sanjeev 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. - 41866 of 2014
 

 
Applicant :- Sanjeev
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.P.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref: Crl. Misc. Correction Application No.403969 of 2014.

Heard Sri Ashish Kesharwani, Advocate holding brief of Sri R.P.S. Chauhan, learned counsel for the applicant and Sri L.D. Rajbhar, learned A.G.A. for the State.

This is an application for correction of the order dated 02.12.2014.

The correction application is allowed.

In the second line of 5th paragraph of the order dated 02.12.2014, the word '36' be deleted and its place the '366' shall be read.

Order Date :- 8.12.2014

Ajay

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