Bhullan vs State Of U.P.
2014 Latest Caselaw 6590 ALL

Citation : 2014 Latest Caselaw 6590 ALL
Judgement Date : 17 September, 2014

Allahabad High Court

Bhullan vs State Of U.P. on 17 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27151 of 2014
 

 
Applicant :- Bhullan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satyendra Narayan Singh,S.N. Sharma
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 309113 of 2014.

Heard Sri S.N. Sharma, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA.

The correction application is allowed and the order dated 25.08.2014 is corrected as follows :

"In the first line of sixth paragraph of the order dated 25.08.2014, the word "Case Crime" be deleted and in its place the word "Special Session Trial" shall be read.

Order Date :- 17.9.2014

Ajay

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