Amir Ahmed And Anr. vs State Of U.P.

Citation : 2011 Latest Caselaw 3946 ALL
Judgement Date : 19 August, 2011

Allahabad High Court
Amir Ahmed And Anr. vs State Of U.P. on 19 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. - 4868 of 2011
 

 
Petitioner :- Amir Ahmed And Anr.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Krishna Shankar
 
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.

Connect along with Criminal Appeal No. 4857 of 2011 and list in the week commencing 10th October 2011 for hearing on the bail prayer.

Order Date :- 19.8.2011 shailesh