Vinod And 2 Others vs State Of U.P.
2014 Latest Caselaw 7542 ALL

Citation : 2014 Latest Caselaw 7542 ALL
Judgement Date : 14 October, 2014

Allahabad High Court

Vinod And 2 Others vs State Of U.P. on 14 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30510 of 2014
 

 
Applicant :- Vinod And 2 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335049 of 2014.

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

Heard Sri Dinesh Tiwari, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

The correction application is allowed and the order dated 17.09.2014 is corrected as follows :

"In the last line of fourth paragraph of the order dated 17.09.2014, the detention of period "09.02.2014" be deleted and in its place "08.02.2014" shall be read.

Order Date :- 14.10.2014

Ajay

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