Brajendra vs State Of U.P.
2014 Latest Caselaw 9801 ALL

Citation : 2014 Latest Caselaw 9801 ALL
Judgement Date : 10 December, 2014

Allahabad High Court

Brajendra vs State Of U.P. on 10 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43156 of 2014
 

 
Applicant :- Brajendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjeev Khare
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sanjeev Khare, learned counsel for the applicant and Sri L.D.Rajbhar, learned AGA for the State.

It is apparent from the bail application that the name and parentage of the applicant has been mentioned in 'ink', whereas there has been some changes made in page nos. 1 and 2 of the bail application with regard to offence and some whitener has also put in.

Learned counsel for the applicant shall file a supplementary affidavit giving proper details of the applicant and offence in whcih he is required.

List in the week commencing from 5th January, 2015.

Order Date :- 10.12.2014

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