Mohd.Imran vs State Of U.P.
2012 Latest Caselaw 300 ALL

Citation : 2012 Latest Caselaw 300 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Mohd.Imran vs State Of U.P. on 13 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2227 of 2012
 

 
Petitioner :- Mohd.Imran
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manoj Dixit,Badrus Sahar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant prays for time to file a supplementary affidavit indicating the fact that co-accused has been released on bail.

List on 23.4.2012

Order Date :- 13.4.2012

A.Nigam

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