Vikky Rai vs State Of U.P.
2014 Latest Caselaw 6724 ALL

Citation : 2014 Latest Caselaw 6724 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Vikky Rai 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. - 29532 of 2014
 

 
Applicant :- Vikky Rai
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Virendra Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 311159 of 2014.

Heard Sri Virendra Singh, learned counsel for the applicant and Sri R.K. Maurya, learned AGA.

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

"In the second line of fifth paragraph of the order dated 10.09.2014, the Case Crime No."27.07.2014" be deleted and in its place Case Crime No. "371 of 2014 " shall be read.

Order Date :- 19.9.2014

Ajay

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