Bhawna Kamra @ Bhawna Nagpal & ... vs State Of U.P. & Another
2012 Latest Caselaw 4829 ALL

Citation : 2012 Latest Caselaw 4829 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Bhawna Kamra @ Bhawna Nagpal & ... vs State Of U.P. & Another on 5 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 226 of 2010
 

 
Petitioner :- Bhawna Kamra @ Bhawna Nagpal & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ashwini Kumar Awasthi,Manish Tiwary
 
Respondent Counsel :- Govt. Advocate,Rahul Chaudhary
 

 
Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the applicant/revisionists on correction application.

Having heard learned counsel for the applicant/revisionists and having perused the order dated 26.9.2012, the correction application appears to be misconceived.

Accordingly, the Criminal Misc. Correction Application No.300692 of 2012 is rejected.

Order Date :- 5.10.2012

Hasnain

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