Rukum Singh vs State Of U.P.
2014 Latest Caselaw 7269 ALL

Citation : 2014 Latest Caselaw 7269 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Rukum Singh vs State Of U.P. on 7 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30412 of 2014
 

 
Applicant :- Rukum Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.K.S. Chauhan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 326105 of 2014.

Heard Sri K.K.S. Chauhan, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 16.09.2014 is corrected as follows :

"In the fifth line of fourth paragraph of the order dated 16.09.2014, the section "3(205 SC/ST Act" be deleted and in its place "3(2)5 SC/ST Act " shall be read.

Order Date :- 7.10.2014

Ajay

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