Ved Prakash @ Bhoorey vs State Of U.P.
2012 Latest Caselaw 569 ALL

Citation : 2012 Latest Caselaw 569 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Ved Prakash @ Bhoorey vs State Of U.P. on 20 April, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19192 of 2010
 

 
Petitioner :- Ved Prakash @ Bhoorey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohammad Khalid,Dr. A.K.Sharma,Ratan Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

Put up on 27.4.2012. Till then the interim order is extended.

Order Date :- 20.4.2012

N.A.

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