Smt. Afzal Begum vs State Of U.P.
2014 Latest Caselaw 7281 ALL

Citation : 2014 Latest Caselaw 7281 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Smt. Afzal Begum 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. - 17350 of 2014
 

 
Applicant :- Smt. Afzal Begum
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Chandrakesh Mishra,Daya Shankar Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Raj Kumar
 

 
Hon'ble Ramesh Sinha,J.

Crl. Misc. Modification Application No.326100 of 2014

Heard Sri Chandrakesh Mishra, learned counsel for the applicant and Sri R.K. Maurya, learned AGA for the State.

Sri Raj Kumar, learned counsel for the complainant is not present.

The present application has wrongly been termed as correction application whereas learned counsel for the applicant has sought for modification of the order dated 12.09.2014 passed by this Court. He has also not served the said application to Sri Raj Kumar, learned counsel for the complainant.

List in the next cause list by which date learned counsel for the applicant shall serve the same to the learned counsel for the complainant.

Order Date :- 7.10.2014

Ajay