Sugriv vs State Of U.P.
2014 Latest Caselaw 5527 ALL

Citation : 2014 Latest Caselaw 5527 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Sugriv vs State Of U.P. on 1 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27618 of 2014
 

 
Applicant :- Sugriv
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arunesh Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the applicant and S.K. Singh, learned AGA for the State.

Learned counsel for the applicant has not filed the impugned order seeking correction in the bail order dated 10.07.2014, Case Crime No. 246 of 2013, P.S. Basai Mohammadpur, under Section 25 Arms Act in which some error has been occurred in the Case Crime no. which has been mentioned in the gang chart.

Learned counsel for the applicant shall file a supplementary affidavit annexing the order correcting the said crime no. from the court below.

List in the next cause list.

Order Date :- 1.9.2014

Ajay

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