Atiq Ahmad vs State Of U.P.
2014 Latest Caselaw 6232 ALL

Citation : 2014 Latest Caselaw 6232 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Atiq Ahmad vs State Of U.P. on 9 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Crl. Misc. Correction Application NO. 298675of 2014
 
In
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28086 of 2014
 

 
Applicant :- Atiq Ahmad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gufran Ahmad Khan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Gufran Ahmad Khan, learned counsel for the applicant and Sri Ripusudan Yadav, learend AGA for the State.

The correction application is allowed.

In the order dated 1.9.2014, in first line of paragraph no. 5, in place of "Case Crime No. 4393 of 2013" it may be read as "Complaint Case No. 4393".

Order Date :- 9.9.2014

SKS

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