Anjani Kumar Jaiswal vs The State Of U.P
2012 Latest Caselaw 378 ALL

Citation : 2012 Latest Caselaw 378 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Anjani Kumar Jaiswal vs The State Of U.P on 16 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 639 of 2012
 

 
Petitioner :- Anjani Kumar Jaiswal
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Rama Kant Jayswal,Parul Kant,Vishambhar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Supplementary counter affidavit has been filed in Court and taken on record.

Learned counsel for the applicant contends that the sum of Rs.59,000/- involved in the crime would be deposited in the court of concerned Magistrate.

In case, deposit of Rs. 59,000/- is made in the court of concerned Magistrate, the same shall be accepted as a deposit and the court would deal with the money on conclusion of trial.

List after one week.

Order Date :- 16.4.2012

A.Nigam

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