Mohd. Salman vs State Of U.P. And Anr.
2019 Latest Caselaw 4772 ALL

Citation : 2019 Latest Caselaw 4772 ALL
Judgement Date : 20 May, 2019

Allahabad High Court

Mohd. Salman vs State Of U.P. And Anr. on 20 May, 2019

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 2278 of 2019
 

 
Appellant :- Mohd. Salman
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Appellant :- Ankit Saran,Rohan Gupta
 
Counsel for Respondent :- G.A.,Pawnesh Tiwari
 

 
Hon'ble Ajit Singh,J.

Criminal Misc. Correction Application No.2 of 2019

Heard learned counsel for the appellant and learned A.G.A. for the State as also perused the record.

The correction application is allowed.

In view of the submission made by learned counsel for the appellant, following correction is being incorporated in the order dated 10.5.2019.

The number '375' appearing in the 6th line of 3rd paragraph of the order dated 10.5.2019 be deleted and replaced with the number '376'.

Order Date :- 20.5.2019

R./

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