Smt. Saroj vs State Of U.P.
2014 Latest Caselaw 5975 ALL

Citation : 2014 Latest Caselaw 5975 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Smt. Saroj vs State Of U.P. on 5 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27336 of 2014
 

 
Applicant :- Smt. Saroj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bhobhit Saxena
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 293962 of 2014.

Heard SRi R.K. Mishra, Advocate, holding brief of Sri Bhobhit Saxena, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 26.08.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 26.08.2014, after Section 420, section "467" be added.

Order Date :- 5.9.2014

Ajay

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