Prabal Pratap Singh vs State Of U.P.
2014 Latest Caselaw 8233 ALL

Citation : 2014 Latest Caselaw 8233 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Prabal Pratap 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. - 28710 of 2014
 

 
Applicant :- Prabal Pratap Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Azhar Hussain,Rajiv Kumare Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 358320 of 2014.

Learned counsel for the applicant is permitted to make necessary correction in the bail application.

Heard Sri Azhar Hussain, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

The correction application is allowed and the order dated 29.10.2014 is corrected as follows :

"In the last line of the second paragraph of the order dated 29.10.2014 the date "06.07.2013' be deleted and its place "06.07.2014" shall be read and in the second line of fifth paragraph, the word "South" be deleted and in its place "North " shall be read.

Order Date :- 11.11.2014

Ajay