Jagdish Mishra @ Jaggu And Others vs State Of U.P. And Others
2011 Latest Caselaw 4705 ALL

Citation : 2011 Latest Caselaw 4705 ALL
Judgement Date : 16 September, 2011

Allahabad High Court

Jagdish Mishra @ Jaggu And Others vs State Of U.P. And Others on 16 September, 2011

Bench: Imtiyaz Murtaza, Ashok Pal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14583 of 2011
 
Ref:    Correction application. 
 
Petitioner :- Jagdish Mishra @ Jaggu And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.C. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Ashok Pal Singh,J.

Correction application is allowed.

Learned counsel for the petitioners is permitted to make necessary correction in the memo of petition.

Following necessary corrections have already been made in the order dated 1.8.2011:

"In the second line of second paragraph after 406, '506' be also read and in the second line of fifth paragraph three be read as 'eight'.

Office is directed to correct the certified copy of the said order or issue fresh copy of the order.

Order Date :- 16.9.2011

o.k.

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Jagdish Mishra @ Jaggu And Others vs State Of U.P. And Others
2011 Latest Caselaw 4705 ALL

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Jagdish Mishra @ Jaggu And Others vs State Of U.P. And Others2011 Latest Caselaw 4705 ALL

LatestLaws Partner Event : IDRC

Jagdish Mishra @ Jaggu And Others vs State Of U.P. And Others
2011 Latest Caselaw 4705 ALL