Sheelendra vs State Of U.P.
2014 Latest Caselaw 8307 ALL

Citation : 2014 Latest Caselaw 8307 ALL
Judgement Date : 12 November, 2014

Allahabad High Court

Sheelendra vs State Of U.P. on 12 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31531 of 2014
 

 
Applicant :- Sheelendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- P.K. Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 364986 of 2014.

Heard Sri P.K. Sharma, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

The correction application is allowed and the order dated 15.10.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 15.10.2014, the Police Station "Vaishya" be deleted and in its place " Sikandarpur Vaishya" shall be read.

Order Date :- 12.11.2014

Ajay

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