Alam Khan And 2 Others vs State Of U.P. And Another
2017 Latest Caselaw 6075 ALL

Citation : 2017 Latest Caselaw 6075 ALL
Judgement Date : 31 October, 2017

Allahabad High Court

Alam Khan And 2 Others vs State Of U.P. And Another on 31 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Cr. Misc. Correction Application No. 338819 of 2017
 
IN
 

 
Case :- APPLICATION U/S 482 No. - 26947 of 2017
 

 
Applicant :- Alam Khan And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajendra Babu Gaur
 
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 under section 482 Cr.P.C.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 14.9.2017 today.

In the 4th line of paragraph no. 5 of the order dated 14.9.2017, police station Jalalabad be read as police station Nigohi.

The correction application is disposed of.

Order Date :- 31.10.2017

Gss

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