Chand Ali vs State Of U.P.
2014 Latest Caselaw 8037 ALL

Citation : 2014 Latest Caselaw 8037 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Chand Ali 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. - 33152 of 2014
 

 
Applicant :- Chand Ali
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Devendra Saini
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 356639 of 2014.

Heard Sri Devendra Saini, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA.

The correction application is allowed and the order dated 13.10.2014 is corrected as follows :

"In the first line of fifth paragraph of the order dated 13.10.2014, the year "2014" be deleted and in its place "2013 " shall be read.

Order Date :- 5.11.2014

Ajay

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