Atindra Kumar Singh @ Manna vs State Of U.P.
2017 Latest Caselaw 4105 ALL

Citation : 2017 Latest Caselaw 4105 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Atindra Kumar Singh @ Manna 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. - 482 of 2017
 

 
Applicant :- Atindra Kumar Singh @ Manna
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahendra Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Ref. Order on Crl.Misc. Correction Application No.92047 of 2017.

Heard Sri M.P.Singh, learned counsel for the applicant and Sri U.C.Yadav, learned AGA for the State.

This is correction application of the order dated 1.9. 2017 passed by this Court.

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

'In 5th line of 2nd paragraph of the order dt. 1.9.20017 date 27.2.2015 is deleted and in its place date 11.4.2016 is substituted and the same shall be read as such.

Order Date :- 7.9.2017

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