Upendra vs State Of U.P.
2011 Latest Caselaw 4519 ALL

Citation : 2011 Latest Caselaw 4519 ALL
Judgement Date : 8 September, 2011

Allahabad High Court

Upendra vs State Of U.P. on 8 September, 2011

Bench: Devendra Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22186 of 2011
 

 
Petitioner :- Upendra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.S. Pundir
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devendra Pratap Singh,J.

Learned AGA may file counter affidavit by the next date.

List in the week commencing 10th of October 2011 before the appropriate Court and shall not be treated as tied up to this Bench.

Order Date :- 8.9.2011

PKG

Download the LatestLaws.com Mobile App