Udai Raj And Anr. vs State Of U.P.
2013 Latest Caselaw 4190 ALL

Citation : 2013 Latest Caselaw 4190 ALL
Judgement Date : 16 July, 2013

Allahabad High Court

Udai Raj And Anr. vs State Of U.P. on 16 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Order on
 
Criminal Misc. Correction Application No.199391 of 2013
 

 
Case :- CRIMINAL APPEAL No. - 2884 of 2013
 

 
Appellant :- Udai Raj And Anr.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashwini Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellant, the learned AGA for State and perused the record.

This is the correction application no.199391 of 2013.

The learned counsel for the applicant is also permitted to make necessary correction in the bail application filed in support of the appeal.

After perusing the record, the order dated 10.7.2013 is hereby corrected by mentioning '307/34' in place of '302' in the first line of the second page of the order.

Office is directed to correct the certified copy accordingly.

Correction application is allowed.

Order Date :- 16.7.2013

Mustaqeem.