Bhudev Kumar vs State Of U.P. And Anr.
2013 Latest Caselaw 4933 ALL

Citation : 2013 Latest Caselaw 4933 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Bhudev Kumar vs State Of U.P. And Anr. on 5 August, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 22224 of 2013
 

 
Applicant :- Bhudev Kumar
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Vinay Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

It is submitted that due to typographical error Section 320 IPC has been transcribed in place of Section 302 IPC, therefore the same may be permitted to correct.

Learned counsel for the applicant is permitted to correct the same as mentioned above in the memo of bail application and place the same before the appropriate Bench on 12th August, 2013.

Order Date :- 5.8.2013

Mustaqeem.

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