Nanhe Lal Pal vs State Of U.P.
2014 Latest Caselaw 6255 ALL

Citation : 2014 Latest Caselaw 6255 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Nanhe Lal Pal vs State Of U.P. on 9 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Crl. Misc. Application NO. 284512 of 2014
 
In
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26926 of 2014
 

 
Applicant :- Nanhe Lal Pal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sudhir Kumar Chandraul
 
Counsel for Opposite Party :- Govt. Advoate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sudhir Kumar Chandraul, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA for the State.

In the order dated 22.8.2014, in the fourth line of third paragraph in place of word "husband" the correct words "mother-in-law" may be read and in second line of sixth paragraph in place of Section "304-B' the correct section "306" may be read.

The correction application is disposed of accordingly.

Order Date :- 9.9.2014

SKS

Download the LatestLaws.com Mobile App