Dhan Lal Yadav vs State Of U.P.
2015 Latest Caselaw 5528 ALL

Citation : 2015 Latest Caselaw 5528 ALL
Judgement Date : 17 December, 2015

Allahabad High Court

Dhan Lal Yadav vs State Of U.P. on 17 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 130183 of 2015
 
In
 
Case :- BAIL No. - 10563 of 2015
 

 
Applicant :- Dhan Lal Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kailash Nath Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 20.11.2015.

In the second line of paragraph no. 5 of the order dated 20.11.2015 " sections 363, 366, 376 IPC" be read as "sections 363, 366, 376, 504 IPC "

Order Date :- 17.12.2015

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