Shrvan Yadav vs State Of U.P.
2016 Latest Caselaw 6950 ALL

Citation : 2016 Latest Caselaw 6950 ALL
Judgement Date : 9 November, 2016

Allahabad High Court

Shrvan Yadav 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. 345724 of 2016
 
In Re:-
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38039 of 2016
 

 
Applicant :- Shrvan Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Hirdesh Kumar Yadav,Sushma Yadav
 
Counsel for Opposite Party :- G.A. 
 
Hon'ble Harsh Kumar,J.

Heard.

Correction Application is allowed.

In the second line of the second paragraph of the order dated 05.11.2016, after the words ?recovery of? and before the words ?of Ganja? the "1200 grams" be deleted and substituted by "15 k.g".

Order Date :- 09.11.2016

Vinod.

Download the LatestLaws.com Mobile App