Govind @ Hari Govind vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3193 ALL

Citation : 2014 Latest Caselaw 3193 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Govind @ Hari Govind vs The State Of U.P Thru Principal ... on 15 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Correction Application No. 61676 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 5849 of 2014
 

 
Petitioner :- Govind @ Hari Govind
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Raj Baksh Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the applicant and learned A.G.A.

Learned counsel for the applicant is permitted to add section 302 IPC in the memo of petition.

After perusing the record the order dated 10.7.2014 is hereby corrected by adding section 302 IPC in the fourth line of the order.

Accordingly the correction application is disposed of.

Order Date :- 15.7.2014

RPD

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