Smt. Girija Devi vs State Of U.P.
2011 Latest Caselaw 1757 ALL

Citation : 2011 Latest Caselaw 1757 ALL
Judgement Date : 17 May, 2011

Allahabad High Court

Smt. Girija Devi vs State Of U.P. on 17 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12309 of 2011
 

 
Petitioner :- Smt. Girija Devi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.D. Awasthi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Ref:- Cr. Misc. Correction Application No.121208 of 2011.

Learned counsel for the applicant contended that the applicant was challaned under section 304 -B IPC along with other sections. In the third line of the last paragraph of the order dated 11.5.2011, section 304 has wrongly been transcribed in place of 304-B.

It is accordingly incorporated.

The correction application is disposed of.

Order Date :- 17.5.2011

Gss

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