Abdul Rauf vs State Of U.P. And Another
2019 Latest Caselaw 3447 ALL

Citation : 2019 Latest Caselaw 3447 ALL
Judgement Date : 24 April, 2019

Allahabad High Court

Abdul Rauf vs State Of U.P. And Another on 24 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 
Criminal Misc. Correction Application No. 1 of 2019
 
In
 

 
Case :- APPLICATION U/S 482 No. - 10511 of 2019
 

 
Applicant :- Abdul Rauf
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brij Lal Shukla
 
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 prayer clause of application under section 482 Cr.P.C.

The judgment/order dated 26.3.2019 will stand corrected as follows:

In the 6th line of 2nd paragraph of the order dated 26.3.2019 "Additional District Judge IV, Moradabad" be read as "Additional District Judge VII, Moradabad".

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

Order Date :- 24.4.2019

Masarrat

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