Mahi Pal Singh vs State Of U.P.
2014 Latest Caselaw 5996 ALL

Citation : 2014 Latest Caselaw 5996 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Mahi Pal Singh 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. - 27831 of 2014
 

 
Applicant :- Mahi Pal Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Surenda Kumar Yadav,Ray Sahab Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No.294120 of 2014.

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

Heard Sri Ray Sahab Yadav, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

The correction application is allowed and the order dated 28.08.2014 is corrected as follows :

In the fifth paragraph of the order dated 28.08.2014 apart from the sections mentioned therein now section '504' shall also be read.

The correction application is disposed of.

Order Date :- 5.9.2014

Ajay

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