Allahabad High Court
Rinku Mali vs State Of U.P. on 17 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. - 4811 of 2011 Petitioner :- Rinku Mali Respondent :- State Of U.P. Petitioner Counsel :- Ashwani Kumar Awasthi 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.
List in the week commencing 10th October 2011 showing also the name of Mr. Meraj Ahmad Khan for the complainant for hearing on the bail prayer.
Order Date :- 17.8.2011 shailesh