Smt Sangeeta vs State Of U.P.
2018 Latest Caselaw 846 ALL

Citation : 2018 Latest Caselaw 846 ALL
Judgement Date : 23 May, 2018

Allahabad High Court

Smt Sangeeta vs State Of U.P. on 23 May, 2018

Bench: Arvind Kumar Mishra-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17221 of 2018
 

 
Applicant :- Smt Sangeeta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahesh Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arvind Kumar Mishra-I,J.

Ref: Criminal Misc. Correction Application No.1 of 2018.

This correction application has been nominated by order of Hon'ble The Chief Justice dated 21.5.2018.

Pursuant thereto, this correction application has been moved with the submission that in this case the name of the applicant "Smt. Sangeeta" has been miss-spelt in para no.5 of the order passed in this case on 8.5.2018 as "Smt. Raj Kumari" where as it should be "Smt. Sangeeta".

Submission is allowed.

Let the name of "Smt. Raj Kumari" be read as "Smt. Sangeeta" in para no.5 of order dated 8.5.2018.

The correction application is allowed accordingly.

Order Date :- 23.5.2018

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