Sarvesh Kumari vs State Of U.P.
2011 Latest Caselaw 1627 ALL

Citation : 2011 Latest Caselaw 1627 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Sarvesh Kumari 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. - 10509 of 2011
 

 
Petitioner :- Sarvesh Kumari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ratan Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

In Ref:- Cr. Misc. Correction Application No. 145054 of 2011.

The present correction application has been filed for correction of the order dated 21.4.2011 passed by Hon'ble B.N.Shukla, J. Since, his lordship has been retired, the present application has been placed before this court.

In the second line of the last paragraph of the aforesaid order the year '2010' is incorporated in place of 2008.

The correction application is disposed of accordingly.

Order Date :- 11.5.2011

Gss

Download the LatestLaws.com Mobile App