Anurag vs State Of Up
2017 Latest Caselaw 4490 ALL

Citation : 2017 Latest Caselaw 4490 ALL
Judgement Date : 15 September, 2017

Allahabad High Court

Anurag vs State Of Up on 15 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 4907 of 2016
 

 
Applicant :- Anurag
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- D.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Ref. Order on Crl.Misc. Correction Application.

Heard Sri D.P.Singh, learned counsel for the applicant and Sri U.C.Yadav, learned AGA for the State.

This is correction application of the order of 1.9.2017 passed by this Court.

Correction application is allowed and the order is corrected as follows:

'In 2nd line of 5th paragraph of the order dt 1.9.2017 the section 398-A IPC is deleted and in its place section 498-A IPC is substituted and the same shall be read as such.

Order Date :- 15.9.2017

Download the LatestLaws.com Mobile App