Gyan Prakash vs State Of U.P.
2014 Latest Caselaw 8230 ALL

Citation : 2014 Latest Caselaw 8230 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Gyan Prakash 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. - 34194 of 2014
 

 
Applicant :- Gyan Prakash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- P.C. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 358322 of 2014.

Heard Sri Laxman Tripathi, Advocate holding brief of Sri P.C. Srivastava, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

The correction application is allowed and the order dated 27.10.2014 is corrected as follows :

"In the fourth line of fifth paragraph of the order dated 27.10.2014, the word "Rajghat" be deleted and in its place "Cantt." shall be read.

Order Date :- 11.11.2014

Ajay

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