Mohd. Seemab Akthar vs The State Of U.P.
2015 Latest Caselaw 5176 ALL

Citation : 2015 Latest Caselaw 5176 ALL
Judgement Date : 8 December, 2015

Allahabad High Court

Mohd. Seemab Akthar vs The State Of U.P. on 8 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 126461 of 2015
 
In
 
Case :- BAIL No. - 10729 of 2015
 

 
Applicant :- Mohd. Seemab Akthar
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Shiv Shanker,Mohammad Raziullah
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 26.11.2015.

In the second line of paragraph no. 4 of the order dated 26.11.2015 " section 363" be read as section 366".

Order Date :- 8.12.2015

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