Shadab vs State Of U.P.
2014 Latest Caselaw 6246 ALL

Citation : 2014 Latest Caselaw 6246 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Shadab vs State Of U.P. on 9 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26325 of 2014
 

 
Applicant :- Shadab
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- M.I. Qureshi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri M.I. Qureshi, learned counsel for the applicant and Sri VP Yadav, learned AGA for the State.

The prayer made in the correction application is defective. It is accordingly rejected with liberty to file a fresh application.

Order Date :- 9.9.2014

SKS

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