Awadh Narain Sharma vs State Of U.P.
2012 Latest Caselaw 56 ALL

Citation : 2012 Latest Caselaw 56 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Awadh Narain Sharma vs State Of U.P. on 9 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1520 of 2012
 

 
Petitioner :- Awadh Narain Sharma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Tewari,Ravendra Pratap Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Counter affidavit has been filed in Court and taken on record.

The facts as they emerge from the file are that arrest of the applicant has been shown on 10.11.2011 and the recovery memo is dated 15.10.2011.

Let investigating officer of Case Crime No.892 of 2011 under Sections 328/379/411 I.P.C., P.S. Ajgain, District Unnao, remain present in Court in regard to circumstances noted above.

List on 17.4.2012.

Order Date :- 9.4.2012

A.Nigam

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