Bhupendra vs State Of U.P.
2011 Latest Caselaw 1771 ALL

Citation : 2011 Latest Caselaw 1771 ALL
Judgement Date : 17 May, 2011

Allahabad High Court

Bhupendra vs State Of U.P. on 17 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8319 of 2011
 

 
Petitioner :- Bhupendra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Kuleddp Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned AGA prays for and is granted three weeks time to file counter affidavit explaining the delay as to why the trial has not yet been concluded, in spite of direction given by this court.

List this case on 12.7.2011.

Order Date :- 17.5.2011

Gss

Download the LatestLaws.com Mobile App