Shiv Chand vs State Of U.P.
2017 Latest Caselaw 5641 ALL

Citation : 2017 Latest Caselaw 5641 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Shiv Chand vs State Of U.P. on 24 October, 2017

Bench: Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35168 of 2017
 

 
Applicant :- Shiv Chand
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Janardan Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mukhtar Ahmad,J.

In Re.: Correction Application No. 337335 of 2017.

It has been submitted by learned counsel for the applicant that in para 1 of the order dated 05.10.2017, '60' Excise Act has wrongly been transcribed as '20' Excise Act.

In view of the aforesaid, this application is allowed and the order dated 05.10.2017 is hereby corrected accordingly.

Order Date :- 24.10.2017

M.A.Ansari

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