Santosh Kumar vs State Of U.P.
2014 Latest Caselaw 6753 ALL

Citation : 2014 Latest Caselaw 6753 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Santosh Kumar 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. - 29391 of 2014
 

 
Applicant :- Santosh Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.G. Prasad
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 313310 of 2014.

Learned counsel for the applicant is permitted to make necessary correction in the bail application.

Heard Sri R.G. Prasad, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA.

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

"In the fifth paragraph of the order dated 10.09.2014, apart from the sections mentioned therein now section '468' shall also be read.

Order Date :- 19.9.2014

Ajay

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