Sumit Pandey vs State Of U.P.
2012 Latest Caselaw 783 ALL

Citation : 2012 Latest Caselaw 783 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Sumit Pandey vs State Of U.P. on 24 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6985 of 2011
 

 
Petitioner :- Sumit Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sudhir Kumar Singh,Naina Agrawal
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been argued that the alleged recovery is of notes that are made for children. The notes are short in size and do not contain either the security thread or photograph of Mahatma Gandhi. All the notes bear the same number.

Investigating officer is directed to produce the case property before this Court on 01.5.2012.

Order Date :- 24.4.2012

A.Nigam

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