Chhedi Lal & Another vs State Of U.P.
2011 Latest Caselaw 2315 ALL

Citation : 2011 Latest Caselaw 2315 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Chhedi Lal & Another vs State Of U.P. on 10 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1069 of 2011
 

 
Petitioner :- Chhedi Lal & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.B. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Admit.

Issue notice.

Summon the lower court record.

Four weeks time is allowed to file response to bail application.

List in the second week of July, 2011.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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