Saudan Singh vs State Of U.P. And Another
2015 Latest Caselaw 2669 ALL

Citation : 2015 Latest Caselaw 2669 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Saudan Singh vs State Of U.P. And Another on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 27016 of 2015
 
Applicant :- Saudan Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Geetam Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335472 of 2015

Heard Sri Geetam Singh, learned counsel for the applicant, and Sri Manish Deo, learned A.G.A. 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 :- 24.9.2015

VKG

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