Anil Kumar Tiwari vs State Of U.P.
2019 Latest Caselaw 3026 ALL

Citation : 2019 Latest Caselaw 3026 ALL
Judgement Date : 16 April, 2019

Allahabad High Court

Anil Kumar Tiwari vs State Of U.P. on 16 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 
Criminal Misc. Correction Application No. 1 of 2019
 
In
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13794 of 2019
 

 
Applicant :- Anil Kumar Tiwari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahendra Prasad Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

The Correction application is allowed.

Learned counsel for the applicant is permitted to make necessary correction in the memo of bail application.

The judgment/order dated 3.4.2019 will stand corrected as follows:

In the 2nd line of 5th paragraph of the order dated 3.4.2019 "S.T. No. 31 of 2018" be read as "S.T. No. 31 of 2019".

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

Order Date :- 16.4.2019

Masarrat

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