Tribhuwan Maurya vs State Of U.P.
2016 Latest Caselaw 7461 ALL

Citation : 2016 Latest Caselaw 7461 ALL
Judgement Date : 8 December, 2016

Allahabad High Court

Tribhuwan Maurya vs State Of U.P. on 8 December, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Criminal Misc. Correction Application No. 379658 of 2016.
 
In Re:
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42060 of 2016
 

 
Applicant :- Tribhuwan Maurya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rahul Singh
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Naheed Ara Moonis, J.

Criminal Misc. Correction Application No. 379658 of 2016 is allowed.

Necessary correction has been made in the original order.

Order dated 02.12.2016 will stand corrected as follows:

In the 03rd line of the 02nd paragraph of the order dated 02.12.2016, the District, ?Ghaziabad? be deleted and substituted by ?Ghazipur?.

In the fourth line of the same paragraph the District, ?Ghaziabad? be deleted and substituted by ?Ghazipur?.

Office is also directed to correct the certified copy of the aforesaid order, if already issued to the learned counsel for the applicant as per Rule of the court.

Order Date :- 08.12.2016.

Vinod.