Jabbar vs State Of U.P. And Another
2015 Latest Caselaw 3074 ALL

Citation : 2015 Latest Caselaw 3074 ALL
Judgement Date : 12 October, 2015

Allahabad High Court

Jabbar vs State Of U.P. And Another on 12 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- APPLICATION U/S 482 No. - 5975 of 2015
 
Applicant :- Jabbar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohit Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 357310 of 2015

Heard Sri Mohit Kumar Singh, learned counsel for the applicant and Sri R. K. Maurya, learned AGA appearing for the State and perused the record.

The prayer made in the correction application is defective one, therefore it is accordingly dismissed, with liberty to the learned counsel for the applicant to file a fresh correction application.

Order Date :- 12.10.2015

VKG

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