Jai Veer Singh vs State Of U.P. & Others
2011 Latest Caselaw 2309 ALL

Citation : 2011 Latest Caselaw 2309 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Jai Veer Singh vs State Of U.P. & Others on 10 June, 2011

Bench: Arun Tandon, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 3359 of 2011
 

 
Petitioner :- Jai Veer Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- P.C. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the appellant, learned A.G.A. and perused the record.

Admit.

Lower Court Record be summoned.

List on 25.7.2011 for disposal of the bail application.

The learned A.G.A. may file objection to the bail prayer in the meantime.

Order Date :- 10.6.2011

Download the LatestLaws.com Mobile App