Arjun vs State Of U.P.
2017 Latest Caselaw 1633 ALL

Citation : 2017 Latest Caselaw 1633 ALL
Judgement Date : 7 June, 2017

Allahabad High Court

Arjun vs State Of U.P. on 7 June, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 1417 of 2016
 

 
Appellant :- Arjun
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Santosh Kumar Srivastava
 
Counsel for Respondent :- Govt. Advcoate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 61397 of 2017)

1. This correction application has been moved to rectify the mistake crept in order dated 01.06.2017. The criminal appeal has been filed against conviction and sentence under Section 363 I.P.C, 366 I.P.C and 376 I.P.C and pending criminal appeal bail application had been moved.

2. However, due to some typographical mistake in the first paragraph of order dated 01.06.2017 instead of section 363 "word 366" I.P.C has been typed twice which is merely a typographical error. Hence, in the 8th line of first paragraph instead of 366, "363" be read.

3. This order shall be read in conjunction with order dated 01.06.2017.

Order Date :- 7.6.2017

Pachhere/-