Aslam vs State Of U.P.
2011 Latest Caselaw 1932 ALL

Citation : 2011 Latest Caselaw 1932 ALL
Judgement Date : 24 May, 2011

Allahabad High Court

Aslam vs State Of U.P. on 24 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13481 of 2011
 

 
Petitioner :- Aslam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Smt. Usha Srivastava,Vinod Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri Rambabu Sharma on behalf of complainant is taken on record.

Learned counsel for the applicant contended that the correct case crime number of this case is 800 of 2010, however, in the prayer clause, it has wrongly been shown as 80 of 2010, that is why pendency of the bail application of co accused has not been shown in the computer list. Two bail application nos. 11361 of 2011 and 12315 of 2011 are pending.

Learned AGA and learned counsel for the complainant pray for and are granted three weeks' time to file counter affidavit.

List thereafter.

Order Date :- 24.5.2011

Gss

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