Yogendra vs State Of U.P.
2014 Latest Caselaw 7412 ALL

Citation : 2014 Latest Caselaw 7412 ALL
Judgement Date : 10 October, 2014

Allahabad High Court

Yogendra vs State Of U.P. on 10 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26103 of 2014
 

 
Applicant :- Yogendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.N. Rai,Ashutosh Chandra Nishad,S.K. Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 330344 of 2014.

Heard Sri Ashutosh Chandra Nishad, learned counsel for the applicant and Sri Ajit Kumar Singh I, learned AGA.

Learned counsel for the applicant is permitted to make necessary correction in the name of the applicant.

The correction application is allowed and the order dated 23.09.2014 is corrected as follows :

"In the first line of fifth paragraph of the order dated 23.09.2014, the word "Yogendra" be deleted and in its place "Jogendra" shall be read.

Office is directed to correct the name of the applicant in the title of the case as "Jogendra" in place of Yogendra.

Order Date :- 10.10.2014

Ajay

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Yogendra vs State Of U.P.
2014 Latest Caselaw 7412 ALL

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Yogendra vs State Of U.P.2014 Latest Caselaw 7412 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Yogendra vs State Of U.P.
2014 Latest Caselaw 7412 ALL