Manish @ Munesh vs State Of U.P.
2016 Latest Caselaw 2868 ALL

Citation : 2016 Latest Caselaw 2868 ALL
Judgement Date : 20 May, 2016

Allahabad High Court

Manish @ Munesh vs State Of U.P. on 20 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Civil Misc. Correction Application No. 164794 of 2016.
 
In Re:
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11428 of 2016.
 

 
Applicant :- Manish @ Munesh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Kumar Shukla,Amul Kumar Tyagi
 
Counsel for Opposite Party :- G.A.,Ashok Kumar Singh,V.K.Jaiswal
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the parties.

Learned counsel for the applicant is permitted to make necessary correction in the prayer clause during the course of the day.

In the fifth line of first paragraph of the order dated 04.05.2016 in place of District "Hapur", District "Meerut" be read.

In the third line of sixth paragraph of the order dated 04.05.2016 in place of District "Hapur", District "Meerut" be read.

Accordingly, the correction application is allowed.

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

Order Date :- 20.05.2016.

Vinod.