Man Bhawan vs State Of U.P.
2014 Latest Caselaw 5998 ALL

Citation : 2014 Latest Caselaw 5998 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Man Bhawan 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. - 27341 of 2014
 

 
Applicant :- Man Bhawan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Surendra Kumar Yadav,Ray Sahab Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 294122 of 2014.

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

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 26.08.2014 is corrected as follows :

In the fifth paragraph of the order dated 26.08.2014, 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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