Usman vs State Of U.P.
2014 Latest Caselaw 7501 ALL

Citation : 2014 Latest Caselaw 7501 ALL
Judgement Date : 13 October, 2014

Allahabad High Court

Usman vs State Of U.P. on 13 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31297 of 2014
 

 
Applicant :- Usman
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Hasan Abidi,Dr. Amar Deep Gaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 332599 of 2014.

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

Heard Sri Hasan Abidi, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

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 name of the applicant "Usman" be deleted and in its place "Urman " shall be read.

Office is directed to correct the name of the applicant in the title of the case which has wrongly been printed.

Order Date :- 13.10.2014

Ajay