Allahabad High Court
Om Prakash Mishra 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. - 4466 of 2011 Petitioner :- Om Prakash Mishra Respondent :- State Of U.P. Petitioner Counsel :- Manvendra Singh Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the appellant 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 appellant.
Connect with Criminal Appeal Nos. 4386 and 4467 and list in the week commencing 12th September 2011 for hearing on the bail prayer.
Order Date :- 3.8.2011 shailesh