Smt. Badrun vs State Of U.P.
2013 Latest Caselaw 5781 ALL

Citation : 2013 Latest Caselaw 5781 ALL
Judgement Date : 12 September, 2013

Allahabad High Court

Smt. Badrun vs State Of U.P. on 12 September, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22554 of 2013
 

 
Applicant :- Smt. Badrun
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- N.D. Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

This is an application for correction in the order dated 5.9.2013. It is stated that due to typing error section 304 I.P.C. has been mentioned in place of section 304-B I.P.C.

Correction application is allowed. In the second line of third paragraph of the order after section 304 'B' shall be added. Necessary correction has been incorporated in the order.

Office is directed either to correct the certified copy if already issued or to issue fresh order incorporating the correction as made in the order.

Order Date :- 12.9.2013

Monika

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