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Saurabh Kumar @ Pintu vs The State Of U.P.Thru Secy.Home ...
2015 Latest Caselaw 3357 ALL

Citation : 2015 Latest Caselaw 3357 ALL
Judgement Date : 16 October, 2015

Allahabad High Court
Saurabh Kumar @ Pintu vs The State Of U.P.Thru Secy.Home ... on 16 October, 2015
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 111521 of 2015
 
In
 
Case :- BAIL No. - 8961 of 2015
 

 
Applicant :- Saurabh Kumar @ Pintu
 
Opposite Party :- The State Of U.P.Thru Secy.Home Dept.,Civil Sec., Lucknow
 
Counsel for Applicant :- Deep Narayan Tripathi
 
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 14.10.2015.

In the second line of paragraph no. 5 of the order dated 14.10.2015 " Section 376D" be read as "Section 376A."

Order Date :- 16.10.2015

A.

 

 

 
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