Ashok Pandit vs State Of U.P.
2014 Latest Caselaw 5995 ALL

Citation : 2014 Latest Caselaw 5995 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Ashok Pandit 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. - 17526 of 2014
 

 
Applicant :- Ashok Pandit
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bharat Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 294116 of 2014.

Heard Sri Bharat Singh, learned counsel for the applicant and Sri Ajit Kumar Singh-I, learned AGA.

The correction application is allowed and the order dated 10.07.2014 is corrected as follows :

"In the first line of sixth paragraph of the order dated 10.07.2014, the "Case Crime" be deleted and in its place "S.S.T. " shall be read.

Order Date :- 5.9.2014

Ajay

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