Iqbal And 2 Others vs State Of U.P.
2014 Latest Caselaw 6711 ALL

Citation : 2014 Latest Caselaw 6711 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Iqbal And 2 Others 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. - 29477 of 2014
 

 
Applicant :- Iqbal And 2 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.S. Chahar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 313510 of 2014.

Heard Sri K.S. Chahar, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA.

The correction application is allowed and the order dated 10.09.2014 is corrected as follows :

"In the fourth paragraph of the order dated 10.09.2014, the " Case Crime No.143 of 2014, under Section 306 IPC, P.S. Ramala, District Baghpat " be added.

Order Date :- 19.9.2014

Ajay

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