Manvendra @ Manu vs State Of U.P.
2011 Latest Caselaw 3100 ALL

Citation : 2011 Latest Caselaw 3100 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Manvendra @ Manu vs State Of U.P. on 27 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. - 3880 of 2011
 

 
Petitioner :- Manvendra @ Manu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.S. Chahar
 
Respondent Counsel :- Govt. Advocate,B.P. Verma
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellant, Mr. B.P. Verma for the complainant and the learned AGA and perused the impugned judgement.

Admit.

Summon the lower court's record.

Perusal of the original record seems to be necessary for consideration of the bail prayer.

List in the week commencing 16th August 2011 for hearing on the bail prayer.

Order Date :- 27.7.2011

shailesh

Download the LatestLaws.com Mobile App