Sikandar vs State Of U.P. & 2 Others
2015 Latest Caselaw 5334 ALL

Citation : 2015 Latest Caselaw 5334 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Sikandar vs State Of U.P. & 2 Others on 10 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 28360 of 2015
 

 
Petitioner :- Sikandar
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Vipin Chandra Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Learned counsel for the petitioner is permitted to make necessary correction in the memo of petition.

This is an application for correction of the order dated 2.12.2015.

The application is allowed.

In the 2nd line of second paragraph of the order dated 2.12.2015 Case Crime No.1843 should be read as Case Crime No.1849.

Correction has been incorporated in the original order.

Let a fresh copy be applied and issued.

Order Date :- 10.12.2015

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