Pancham Keshari vs State Of U.P.
2014 Latest Caselaw 5476 ALL

Citation : 2014 Latest Caselaw 5476 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Pancham Keshari vs State Of U.P. on 1 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Civil Misc. Correction Application No.287538 of 2014
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22546 of 2014
 

 
Applicant :- Pancham Keshari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Mishra,Rakesh Chandra Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Rakesh Chandra Tiwari, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA for the State.

The correction application is allowed and the order dated 20.08.2014 is corrected as follows:

"In the first line of fifth paragraph of the order dated 20.08.2014, the Case Crime No. " 651 B" shall be deleted and in it's place Case Crime No. "651" shall be read.

Order Date :- 1.9.2014

Ajay

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