Brij Mohan vs State Of U.P.
2014 Latest Caselaw 8058 ALL

Citation : 2014 Latest Caselaw 8058 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Brij Mohan 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. - 33939 of 2014
 

 
Applicant :- Brij Mohan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Niklank Jain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 356650 of 2014.

Heard Sri Niklank Jain, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 17.10.2014 is corrected as follows :

"In the fifth paragraph of the order dated 17.10.2014, apart from the sections mentioned therein, now Section "8 POCSO Act" shall also be read.

Order Date :- 5.11.2014

Ajay

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