Bhoop Singh vs State Of U.P.
2013 Latest Caselaw 2222 ALL

Citation : 2013 Latest Caselaw 2222 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Bhoop Singh vs State Of U.P. on 16 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 7699 of 2010
 

 
Petitioner :- Bhoop Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.D.Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

The correction application is allowed.

In the second paragraph, sixth line, word "not" is added and word " which liberty he had not misused" is deleted.

Order Date :- 16.5.2013

Priyanka

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