Bholu vs State Of U.P.
2014 Latest Caselaw 6705 ALL

Citation : 2014 Latest Caselaw 6705 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Bholu vs State Of U.P. on 19 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21822 of 2014
 

 
Applicant :- Bholu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahendra Kumar Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 313234 of 2014.

Heard Sri Mahendra Kumar Yadav, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

The correction application is allowed and the order dated 08.09.2014 is corrected as follows :

"In the sixth paragraph of the order dated 08.09.2014, apart from the sections mentioned therein now section '34' shall also be read.

Order Date :- 19.9.2014

Ajay

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