Sanju vs State Of U.P.
2014 Latest Caselaw 8046 ALL

Citation : 2014 Latest Caselaw 8046 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Sanju 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. - 35137 of 2014
 

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

 
Hon'ble Ramesh Sinha,J.

Ref: Criminal Misc. Correction Application No.356635 of 2014

Heard Sri R.S. Chauhan, learned counsel for applicant and Sri Ripusudan Yadav, learned A.G.A. appearing for the State.

Learned counsel for applicant has not supplied a copy of this correction application to Sri Atul Tej Kulshrestha, learned counsel for complainant who was also heard at the time of granting bail to the applicant.

Learned counsel for applicant is directed to serve a copy of this correction application to the learned counsel for complainant.

Put up on Monday i.e. on 10.11.2014.

Order Date :- 5.11.2014

Ajay

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