Anil Chaudhary vs State Of U.P.
2014 Latest Caselaw 6062 ALL

Citation : 2014 Latest Caselaw 6062 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Anil Chaudhary 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. - 27228 of 2014
 

 
Applicant :- Anil Chaudhary
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ram Kumar Dubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 295546 of 2014.

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

Heard Sri Ram Kumar Dubey, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

The correction application is allowed and the order dated 26.08.2014 is corrected as follows :

"In the first line of fifth paragraph of the order dated 26.08.2014, the name of the applicant "Monu Chaudhary" be deleted and in its place "Anil Chauhan " shall be read.

The correction application is disposed of.

Order Date :- 6.9.2014

Ajay