Dharamveer vs State Of U.P.
2016 Latest Caselaw 2033 ALL

Citation : 2016 Latest Caselaw 2033 ALL
Judgement Date : 28 April, 2016

Allahabad High Court

Dharamveer vs State Of U.P. on 28 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10354 of 2016
 

 
Applicant :- Dharamveer
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pawan Singh Pundir
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Criminal Misc. Correction Application

Heard learned counsel for the applicant.

Learned counsel for the applicant is permitted to make necessary correction in the prayer clause during the course of the day.

In the third line of last paragraph of the order dated 5.4.16 in place of Case Crime No. 137 of 2015, Case Crime No. 137 of 2016 be read.

Accordingly, the correction application is allowed.

Office is directed to issue a certified copy of the order accordingly.

Order Date :- 28.4.2016

Anand

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