Aabid Ali & Another vs State Of U.P.
2012 Latest Caselaw 57 ALL

Citation : 2012 Latest Caselaw 57 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Aabid Ali & Another vs State Of U.P. on 9 April, 2012

Bench: Abdul Mateen, Sudhir Kumar Saxena




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 
Criminal Misc. Application No.30930 of 2012
 
In re:
 

 
Case :- CRIMINAL APPEAL No. - 1314 of 2010
 
Petitioner :- Aabid Ali & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sampurnanand Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Sudhir Kumar Saxena,J.

This second application for bail has been moved under Section 389 Cr.P.C. in pending appeal after serving copy of the same upon learned Government Advocate on 05.04.2012.

Learned Government Advocate may file objection, if any, within three weeks.

List thereafter before the Bench concerned.

Order Date :- 9.4.2012

Chauhan/-

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