Ajay Pal @ Jaipal vs State Of U.P.

Citation : 2011 Latest Caselaw 3802 ALL
Judgement Date : 16 August, 2011

Allahabad High Court
Ajay Pal @ Jaipal vs State Of U.P. on 16 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. - 4777 of 2011
 

 
Petitioner :- Ajay Pal @ Jaipal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Tripurari Pal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

List revised. None responded to press the appeal.

Heard learned AGA for the State 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.

Put up on 5th September 2011 as fresh for hearing on the bail prayer.

Order Date :- 16.8.2011 shailesh