Chandrasen @ Chandra Shekhar vs State Of U.P.
2011 Latest Caselaw 3891 ALL

Citation : 2011 Latest Caselaw 3891 ALL
Judgement Date : 18 August, 2011

Allahabad High Court

Chandrasen @ Chandra Shekhar vs State Of U.P. on 18 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. - 4824 of 2011
 

 
Petitioner :- Chandrasen @ Chandra Shekhar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.K. Solanki
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard 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 10th October 2011 for hearing on the bail prayer.

Order Date :- 18.8.2011

shailesh

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