Raj Kumar And Anr vs State Of U.P. And Another
2014 Latest Caselaw 3500 ALL

Citation : 2014 Latest Caselaw 3500 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Raj Kumar And Anr vs State Of U.P. And Another on 22 July, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 23074 of 2014
 

 
Applicant :- Raj Kumar And Anr
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- V.P. Gupta
 
Counsel for Opposite Party :- Govt .Advocate
 

 
Hon'ble Vipin Sinha,J.

Criminal Misc. Correction Application No.228827 of 2014

Heard learned counsel for the parties.

Learned counsel for the applicants is permitted to make necessary correction in the prayer clause during the course of the day.

In the second line of last paragraph of the order dated 7.7.2014, in place of crime no. 109 of 2014, " crime no. 109 of 2013" be read.

Accordingly, the correction application is allowed.

Office is directed to issue a certified copy of the order accordingly.

Order Date :- 22.7.2014

Ajay

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