Madan @ Sunil vs State Of U.P.
2015 Latest Caselaw 3615 ALL

Citation : 2015 Latest Caselaw 3615 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Madan @ Sunil vs State Of U.P. on 29 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 113492 of 2015
 
In
 
Case :- BAIL No. - 7047 of 2015
 

 
Applicant :- Madan @ Sunil
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Girish Kumar Pandey
 
Counsel for Opposite Party :- Govt Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

Learned counsel for the applicant is permitted to delete the Section 376 IPC from the head of memo of bail application.

List before the appropriate bench.

Order Date :- 29.10.2015

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