Smt. Sangeeta Maheshwari vs State Of U.P.
2016 Latest Caselaw 6948 ALL

Citation : 2016 Latest Caselaw 6948 ALL
Judgement Date : 9 November, 2016

Allahabad High Court

Smt. Sangeeta Maheshwari vs State Of U.P. on 9 November, 2016

Bench: Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Criminal Misc. Correction Application No. 345739 of 2016
 
In Re:
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37170 of 2016
 

 
Applicant :- Smt. Sangeeta Maheshwari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Subhash Chandra Yadav
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Harsh Kumar, J.

Heard.

Correction Application is allowed.

In the second line of the fifth paragraph of the order dated 02.11.2016, after the words ?Sections 3, 4, 5? and before the words ?7 & 8? of the Immoral Traffic? the "& 8" be deleted.

The correction has been incorporated in the original order.

Let a fresh copy of this order be applied and issued.

Order Date :- 09.11.2016

Vinod.

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