Jamil And Others vs State Of U.P.
2011 Latest Caselaw 3415 ALL

Citation : 2011 Latest Caselaw 3415 ALL
Judgement Date : 2 August, 2011

Allahabad High Court

Jamil And Others vs State Of U.P. on 2 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. - 4423 of 2011
 

 
Petitioner :- Jamil And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Samir Garg
 
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. 4201 of 2011 and put up on 16.08.2011 as fresh for hearing on the bail prayer.

Order Date :- 2.8.2011

shailesh

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