Bhudeo vs State Of U.P.
2014 Latest Caselaw 6715 ALL

Citation : 2014 Latest Caselaw 6715 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Bhudeo 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. - 22637 of 2014
 

 
Applicant :- Bhudeo
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pankaj Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 306147 of 2014.

Learned counsel for the applicant is permitted to make necessary correction with respect to the name of police station.

Heard Sri Pankaj Sharma, learned counsel for the applicant and Sri S.D. Yadav, learned AGA.

The correction application is allowed and the order dated 21.08.2014 is corrected as follows :

"In the second line of fifth paragraph of the order dated 21.08.2014, the word "Kosikala" be deleted and in its place "Govind Nagar " shall be read.

Order Date :- 19.9.2014

Ajay

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