Allahabad High Court
Bobby And Others 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. - 4486 of 2011 Petitioner :- Bobby And Others Respondent :- State Of U.P. Petitioner Counsel :- Ram Jee Saxena,Raghuvansh Chandra 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.
List in the week commencing 5th September 2011 for hearing on the bail prayer.
Order Date :- 3.8.2011 shailesh