Narendra vs State Of U.P.
2011 Latest Caselaw 1619 ALL

Citation : 2011 Latest Caselaw 1619 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Narendra vs State Of U.P. on 11 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11647 of 2011
 

 
Petitioner :- Narendra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajul Bhargava,Mukesh Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

In Ref:- Cr. Misc. Correction Application No. 145040 of 2011.

It is contended by learned counsel for the applicant that in the last line of the last paragraph of the order dated 4.5.2011, the name of police station has not been transcribed.

In the last line of the last paragraph of the aforesaid order after the term PS. the word 'Mant' is incorporated.

The correction application is disposed of accordingly.

Order Date :- 11.5.2011

Gss

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