Anil And Anr. vs State Of U.P.
2011 Latest Caselaw 3051 ALL

Citation : 2011 Latest Caselaw 3051 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Anil And Anr. 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. - 4267 of 2011
 

 
Petitioner :- Anil And Anr.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajeev Kumar Saxena
 
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.

The learned counsel for the appellants submitted that the record of the lower court has already been received in the office.

Office is directed to list the appeal along with connected Criminal Appeal No. 3058 of 2011 and list in the next cause list along with the lower court's record for consideration of the bail prayer.

Order Date :- 26.7.2011

shailesh

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