Allahabad High Court
Vipin vs State Of U.P. on 29 July, 2011
Bench: Shri Kant Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4367 of 2011 Petitioner :- Vipin Respondent :- State Of U.P. Petitioner Counsel :- Sushil Kumar Pandey Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the appellant, Mr. Onkar Singh for the complainant 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 23rd August 2011 for hearing on the bail prayer also showing the name of Mr. Onkar Singh for the complainant.
Order Date :- 29.7.2011 shailesh