Imran vs State Of U.P.
2011 Latest Caselaw 3046 ALL

Citation : 2011 Latest Caselaw 3046 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Imran vs State Of U.P. on 26 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4278 of 2011
 

 
Petitioner :- Imran
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satendra Kumar Upadhyay
 
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 along with Criminal Appeal No. 3513 of 2011 and list in the week commencing 5th September 2011 for hearing on the bail prayer.

Order Date :- 26.7.2011

shailesh

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