Ismail And Another vs State Of U.P.
2014 Latest Caselaw 6053 ALL

Citation : 2014 Latest Caselaw 6053 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Ismail And Another 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. - 27813 of 2014
 

 
Applicant :- Ismail And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Y.C. Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 291920 of 2014.

Heard Sri Y.C. Yadav, learned counsel for the applicant, Sri Anirudh Kumar Upadhyay, learned counsel for the complainant and Sri R.K. Maurya, learned AGA.

Learned counsel for the applicant submits that he has served the copy of the correction application to the counsel for the complainant.

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

"In the second line of sixth paragraph of the order dated 28.08.2014, the "27/30 Arms Act" be added.

The correction application is disposed of.

Order Date :- 6.9.2014

Ajay