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Sheikh Qamaluddin & 3 Others vs State Of U.P. & Another
2017 Latest Caselaw 4073 ALL

Citation : 2017 Latest Caselaw 4073 ALL
Judgement Date : 7 September, 2017

Allahabad High Court
Sheikh Qamaluddin & 3 Others vs State Of U.P. & Another on 7 September, 2017
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Crl. Misc. Correction Application No.  289697   of 2017
 
IN
 
Case :- APPLICATION U/S 482 No. - 23880 of 2017
 

 
Applicant :- Sheikh Qamaluddin & 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Nayab Ahmad Khan
 
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 application u/s 482 Cr.P.C.

Correction application is allowed.

Necessary correction has been made in the order dated  29.8.2017 today.

In the 7th  line of paragraph no.2 of the order dated 29.8.2017, the 'court no. 8 Varanasi'  be read as "Court no. 7, Varanasi".

Office is directed to supply the corrected certified copy of this order to the learned counsel for the applicant.

Order Date :- 7.9.2017

Gss

 

 

 
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