Jaiveer Singh And 6 Others vs State Of U.P. And Another
2017 Latest Caselaw 6192 ALL

Citation : 2017 Latest Caselaw 6192 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Jaiveer Singh And 6 Others vs State Of U.P. And Another on 2 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Crl. Misc. Correction Application No. 351386 of 2017 
 
IN
 
Case :- APPLICATION U/S 482 No. - 24677 of 2017
 

 
Applicant :- Jaiveer Singh And 6 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shanti Dhar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicants is permitted to make necessary correction in the prayer clause of the application u/s 482 Cr.P.C.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 22.8.2017 today.

In the 4th line of paragraph no.6, Section 452 is added.

Let it be read as sections 498-A, 452, 323, 504, 506 I.P.C. and 3/4 D.P. Act in place of sections 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act.

Order Date :- 2.11.2017

Gss

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