Gautom Kumar vs State Of U.P. & Another
2015 Latest Caselaw 2668 ALL

Citation : 2015 Latest Caselaw 2668 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Gautom Kumar vs State Of U.P. & Another on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 23718 of 2015
 
Applicant :- Gautom Kumar
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- M.C. Tiwari,Kiran Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335448 of 2015

Heard Sri M. C. Tiwari, learned counsel for the applicant, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.

Learned counsel for the applicant is permitted to make necessary correction in the memo of application.

The correction application is allowed and the order dated 13.08.2015 is corrected as follows :

"In the 4th line of second paragraph of the order dated 13.08.2015, the word "Agra" be deleted and in its place "Mathura" shall be read."

Order Date :- 24.9.2015

VKG

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