Allahabad High Court
Pintu vs State Of U.P. on 4 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. - 4523 of 2011 Petitioner :- Pintu Respondent :- State Of U.P. Petitioner Counsel :- S. K. Tripathi 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 No. 3376 of 2011 and list in the week commencing 12th September 2011 for hearing on the bail prayer.
Order Date :- 4.8.2011 shailesh