Irshad vs State Of U.P. And Another
2017 Latest Caselaw 6245 ALL

Citation : 2017 Latest Caselaw 6245 ALL
Judgement Date : 3 November, 2017

Allahabad High Court

Irshad vs State Of U.P. And Another on 3 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Cr.Misc. Correction Application No. 343259 of 2017.
 
IN
 

 
Case :- APPLICATION U/S 482 No. - 32110 of 2017
 

 
Applicant :- Irshad
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Devesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant 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 6.10.2017 today.

In the 5th line of paragraph no. 2, Court No. 9, Allahabad be read as Court No. 10, Allahabad.

Order Date :- 3.11.2017

Gss

Download the LatestLaws.com Mobile App