Sarvesh Upadhayay vs State Of U.P.
2011 Latest Caselaw 516 ALL

Citation : 2011 Latest Caselaw 516 ALL
Judgement Date : 25 March, 2011

Allahabad High Court

Sarvesh Upadhayay vs State Of U.P. on 25 March, 2011

Bench: B.N. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3247 of 2011
 

 
Petitioner :- Sarvesh Upadhayay
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.B. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble B.N. Shukla,J.

Learned counsel for the applicant contended that marriage had taken place ten years back and date of birth of the applicany is 22.6.2003.

Learned AGAhas filed counter affidavit and he is allowed two weeks time to verify the fact about the date of birth of the applicant.

List after two weeks.

A copy of this order be supplied to learned AGA with in 24 hours.

Order Date :- 25.3.2011

SU.

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