Banty And Anr. vs State Of U.P.
2011 Latest Caselaw 3318 ALL

Citation : 2011 Latest Caselaw 3318 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Banty And Anr. vs State Of U.P. on 1 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. - 4419 of 2011
 

 
Petitioner :- Banty And Anr.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dheeraj Singh Bohra
 
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.

List in the week commencing 29th August 2011 for hearing on the bail prayer.

Order Date :- 1.8.2011

shailesh

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