Ramesh Pratap Singh And Anr. vs The State Of U.P And Anr.
2013 Latest Caselaw 5110 ALL

Citation : 2013 Latest Caselaw 5110 ALL
Judgement Date : 19 August, 2013

Allahabad High Court

Ramesh Pratap Singh And Anr. vs The State Of U.P And Anr. on 19 August, 2013

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
C.M.Application No. 74170 of 2013
 
                               in re: 
 

 
Case :- U/S 482/378/407 No. - 2883 of 2011
 

 
Applicant :- Ramesh Pratap Singh And Anr.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Rajendra Prasad,Kuldeep Singh
 
Counsel for Opposite Party :- Govt. Advocate,Ashok K.Mishra,Ashok Kumar Mishra
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

This is an application for correction in the order dated 12.08.2013 passed on the petition under Section 482 Cr.P.C.praying that in details of the case, Section 416 may be corrected as Section 419 IPC.

Heard learned counsel for the applicant and perused the record. The application is allowed. Necessary correction has been made in the order dated 12.08.2013.

Order Date :- 19.8.2013

Shaakir

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