Allahabad High Court
Sarswati Devi & Another vs State Of U.P. on 3 August, 2011
Bench: Shri Kant Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3749 of 2011 Petitioner :- Sarswati Devi & Another Respondent :- State Of U.P. Petitioner Counsel :- Chandra Shekhar Kushwaha Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the appellants and the learned AGA and perused the impugned judgement.
Admit.
Summon the lower court's record.
Learned AGA prays for and is granted two week's time to file written objection against the bail prayer of the appellants.
Office is directed to prepare the paper book and list immediately after the preparation of the paper book for hearing. There will be no stay order in favour the appellants against the impugned judgement.
Order Date :- 3.8.2011 shailesh