Yashpal Singh vs State Of U.P.
2014 Latest Caselaw 8026 ALL

Citation : 2014 Latest Caselaw 8026 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Yashpal Singh vs State Of U.P. on 5 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35757 of 2014
 

 
Applicant :- Yashpal Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajul Bhargav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 356634 of 2014.

Learned counsel for the applicant is permitted to make necessary correction in the bail application.

Heard Sri Rajul Bhargav, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA for the State.

Learned counsel for the complainant is not present.

Learned counsel for the applicant states that he has served the copy of the correction application to Sanjay Kumar Dwivedi, learned counsel for the comlainant.

The correction application is allowed and the order dated 30.10.2014 is corrected as follows:

"In fifth paragraph of the order dated 30.10.2014, apart from the sections mentioned therein now section 120B shall also be read.

Order Date :- 5.11.2014

Ajay