Tahir vs State Of U.P.
2016 Latest Caselaw 2031 ALL

Citation : 2016 Latest Caselaw 2031 ALL
Judgement Date : 28 April, 2016

Allahabad High Court

Tahir vs State Of U.P. on 28 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12260 of 2016
 

 
Applicant :- Tahir
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sharib Salaman Ahmad Ansa
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Criminal Misc. Correction Application

Heard learned counsel for the applicant.

In the second line of second paragraph of the order dated 20.4.16 in place of P.S. Moosa, District Kanpur Nagar, "P.S. Moosa Nagar, District Kanpur Dehat" be read.

Accordingly, the correction application is allowed.

Office is directed to issue a certified copy of the order accordingly.

Order Date :- 28.4.2016

Anand

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