Vinod Kumar vs State Of U.P.
2016 Latest Caselaw 7177 ALL

Citation : 2016 Latest Caselaw 7177 ALL
Judgement Date : 23 November, 2016

Allahabad High Court

Vinod Kumar vs State Of U.P. on 23 November, 2016

Bench: Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Criminal Misc. Correction Application No. 360592 of 2016.
 
In Re:
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36850 of 2016
 

 
Applicant :- Vinod Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Onkar Nath
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Harsh Kumar, J.

Learned counsel for the applicant is permitted to correct the prayer.

Heard learned counsel for the applicant and learned AGA for the State.

This is an application for correction of the order dated 26.10.2016.

In the first line of the fifth paragraph the Case Crime No, ?565? be deleted and substituted by ?561?.

The correction application is allowed.

The correction has been incorporated in the original order.

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

Order Date :- 23.11.2016

Vinod.

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