Lalchand Tiwari vs State Of U.P.
2011 Latest Caselaw 6206 ALL

Citation : 2011 Latest Caselaw 6206 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Lalchand Tiwari 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. - 29794 of 2011
 

 
Petitioner :- Lalchand Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Md. Imran Khan
 
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.349330 of 2011.

After perusing the record the order dated 16.11.2011 is hereby corrected by adding section 201 after 304-B in the second line of the fourth paragraph of the order.

Accordingly the correction application is allowed.

Order Date :- 28.11.2011

N.A.

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