Ashif vs State Of U.P.
2014 Latest Caselaw 6233 ALL

Citation : 2014 Latest Caselaw 6233 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Ashif 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. 298546 of 2014.
 
In
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27522 of 2014
 

 
Applicant :- Ashif
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Khalil
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Mohd. Khalil, learned counsel for the applicant and Sri Nikhil Chaturvedi, learned AGA for the State.

The correction application is allowed.

In the order dated 27.8.2014, in place of "Case Crime No. 184 of 2014" the correct "Case Crime No. 184 of 2012" be read.

The petitioner is permitted to correct the same in his bail application.

Order Date :- 9.9.2014

SKS

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