Surjanlal Verma vs State Of U.P.
2017 Latest Caselaw 4091 ALL

Citation : 2017 Latest Caselaw 4091 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Surjanlal Verma vs State Of U.P. on 7 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 966 of 2017
 

 
Applicant :- Surjanlal Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Tribhuwan Kumar Gupta,Sushil Kumar Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Ref. Order on Crl.Misc. Correction Application No.92046 of 2017.

Heard Sri S.K.Verma, learned counsel for the applicant and Sri U.C.Yadav, learned AGA for the State.

This is correction application of the order dated 8.8.2017 passed by this Court.

Correction application is allowed and the order is corrected as follows:

'In 2nd line of 5th paragraph of the order dt. 8.8.2017 Section 8/10 NDPS Act is deleted and in its place section 8/20 NDPS Act is substituted and the same shall be read as such.

Order Date :- 7.9.2017

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