Charan Singh vs State Of U.P.
2011 Latest Caselaw 617 ALL

Citation : 2011 Latest Caselaw 617 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Charan Singh vs State Of U.P. on 29 March, 2011

Bench: B.N. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5352 of 2011
 

 
Petitioner :- Charan Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajul Bhargava
 
Respondent Counsel :- Govt. Advocate,Lalit Kumar Shukla
 

 
Hon'ble B.N. Shukla,J.

On the request of learned AGA two weeks time is allowed for filing counter affidavit.

List thereafter.

Order Date :- 29.3.2011

SU.

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