Pushpendra Singh vs State Of U.P.
2014 Latest Caselaw 8211 ALL

Citation : 2014 Latest Caselaw 8211 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Pushpendra Singh vs State Of U.P. on 11 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35188 of 2014
 

 
Applicant :- Pushpendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Nanhe Lal Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 358328 of 2014.

Heard Sri Nanhe Lal Tripathi, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA.

The correction application is allowed and the order dated 28.10.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 28.10.2014, apart from the other sections mentioned therein now section "4 POCSO Act" shall also be read.

Order Date :- 11.11.2014

Ajay

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