Lalti Devi vs State Of U.P.
2014 Latest Caselaw 9164 ALL

Citation : 2014 Latest Caselaw 9164 ALL
Judgement Date : 25 November, 2014

Allahabad High Court

Lalti Devi vs State Of U.P. on 25 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37919 of 2014
 

 
Applicant :- Lalti Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Kumar Yadav,M.K Madhukar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 385578 of 2014.

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

Heard Sri Sanjay Kumar Yadav, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 10.11.2014 is corrected as follows :

"In the first line of fifth paragraph of the order dated 10.11.2014, the word "228" be deleted and in its place "328 " shall be read.

Order Date :- 25.11.2014

Ajay

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