Mohan Musahar vs State Of U.P.
2011 Latest Caselaw 3954 ALL

Citation : 2011 Latest Caselaw 3954 ALL
Judgement Date : 19 August, 2011

Allahabad High Court

Mohan Musahar vs State Of U.P. on 19 August, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Cr. Misc. Correction Application No.239466 of 2011.
 
IN
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20448 of 2011
 

 
Petitioner :- Mohan Musahar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Bishram Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that in the second line of last paragraph of the order dated 8.8.2011 section 373 has wrongly been transcribed in place of 376.

In the second line of the last paragraph section 376 is incorporated in place of 373.

The correction application is disposed of accordingly.

Order Date :- 19.8.2011

Gss

Download the LatestLaws.com Mobile App