Indra Singh vs State Of U.P.
2014 Latest Caselaw 7271 ALL

Citation : 2014 Latest Caselaw 7271 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Indra 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. - 24015 of 2014
 

 
Applicant :- Indra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjeev Khare
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 321296 of 2014.

Heard Sri Sanjeev Khare, learned counsel for the applicant and learned AGA for the State.

The present prayer made in the correction application appears to be defective one. This is second correction application moved by learned counsel for the applicant. He has tendered apology for moving such non-seriouness correction application and prays that he may be permitted to withdraw the application with liberty to file a fresh.

Accordingly, the present application is dismissed as withdrawn with liberty to file a fresh.

Order Date :- 7.10.2014

Ajay

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