Deepak Giri vs State Of U.P.
2014 Latest Caselaw 6075 ALL

Citation : 2014 Latest Caselaw 6075 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Deepak Giri 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. - 27389 of 2014
 

 
Applicant :- Deepak Giri
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Kumar Singh,Mayank Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 295575 of 2014.

Heard Sri Vivek Kumar Singh, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

Sri Adesh Kumar, learned counsel for the complainant is not present.

Learned counsel for the applicant submits that he has served the copy of the correction application as well as notice to the counsel for the complainant that the correction application is likely to be taken up today, which is taken on record.

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

"In the second line of the fifth paragraph of the order dated 26.08.2014, after section 504, Section "506" be added.

The correction application is disposed of.

Order Date :- 6.9.2014

Ajay