Maharam vs State Of U.P.
2011 Latest Caselaw 1086 ALL

Citation : 2011 Latest Caselaw 1086 ALL
Judgement Date : 16 April, 2011

Allahabad High Court

Maharam vs State Of U.P. on 16 April, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22536 of 2010
 

 
Petitioner :- Maharam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manoj Kumar Yadav,R.P.Dubey
 
Respondent Counsel :- Govt. Advocate,Jai Shanker Adichya
 

 
Hon'ble Vikram Nath,J.

Sri Jai Shankar Audichya, learned counsel appearing for the complainant has stated that the injured has already been examined in the trial.

List this matter on 27.04.2011 to enable the counsel for the parties to file true copy of the statement of the injured in the trial.

Order Date :- 16.4.2011

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