Ratendra Roy vs State Of U.P.
2011 Latest Caselaw 6202 ALL

Citation : 2011 Latest Caselaw 6202 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Ratendra Roy vs State Of U.P. on 28 November, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30726 of 2011
 

 
Petitioner :- Ratendra Roy
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.P. Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

This is correction application no.349361 of 2011.

After perusing the record the order dated 16.11.2011 is hereby corrected by adding word 3/4 of D.P.Act after 201 I.P.C. in the second lien of the fourth paragrpah of the order.

Accordingly the correction application is allowed.

Order Date :- 28.11.2011

N.A.

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