Naushad vs State Of U.P.
2011 Latest Caselaw 3470 ALL

Citation : 2011 Latest Caselaw 3470 ALL
Judgement Date : 3 August, 2011

Allahabad High Court

Naushad vs State Of U.P. on 3 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. - 4473 of 2011
 

 
Petitioner :- Naushad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vivek Kumar Singh,Ajay Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellant 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.

Connect and list along with the Criminal Appeal No. 4236 of 2011.

Order Date :- 3.8.2011

shailesh

Download the LatestLaws.com Mobile App