Kallu @ Prashant vs State Of U.P.
2014 Latest Caselaw 7351 ALL

Citation : 2014 Latest Caselaw 7351 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

Kallu @ Prashant vs State Of U.P. on 9 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20487 of 2013
 

 
Applicant :- Kallu @ Prashant
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shashank Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 328379 of 2014.

Heard Sri Shashank Dwivedi, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

Learned counsel for the applicant prays that he may be permitted to withdraw the correction application with liberty to file a fresh.

The correction application is dismissed as withdrawn with liberty to file fresh.

Order Date :- 9.10.2014

Ajay

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