Sazid And Others vs State Of U.P.
2011 Latest Caselaw 3110 ALL

Citation : 2011 Latest Caselaw 3110 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Sazid And Others 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. - 4317 of 2011
 

 
Petitioner :- Sazid And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pankaj Bharti
 
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.

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 appellants.

List in the week commencing 5th September 2011 for hearing on the bail prayer.

Order Date :- 27.7.2011

shailesh

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