Junaid And 2 Others vs State Of U.P.
2014 Latest Caselaw 6043 ALL

Citation : 2014 Latest Caselaw 6043 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Junaid And 2 Others vs State Of U.P. on 6 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27781 of 2014
 

 
Applicant :- Junaid And 2 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.K. Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 295589 of 2014.

Learned counsel for the applicant is permitted to make necessary correction in the name of applicant no.3 of the bail application.

Heard Sri S.K. 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 first line of the fifth paragraph of the order dated 28.08.2014, the name of the applicant No.3 "Faizan" be deleted and in its place "Faiyaz " shall be read.

The correction application is disposed of.

Order Date :- 6.9.2014

Ajay