Jarif Ahmad And 2 Others vs State Of U.P.
2014 Latest Caselaw 8258 ALL

Citation : 2014 Latest Caselaw 8258 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Jarif Ahmad And 2 Others 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. - 32414 of 2014
 

 
Applicant :- Jarif Ahmad And 2 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Imdad Siddiqui,Ajay Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 358330 of 2014.

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

Heard Sri Imdad Siddiqui, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

The correction application is allowed and the order dated 26.09.2014 is corrected as follows :

"In the second line of sixth paragraph of the order dated 26.09.2014, the "S.T." be deleted and in its place "S.S.T. " shall be read.

Order Date :- 11.11.2014

Ajay

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