Vimlendra Singh vs State Of U.P.
2012 Latest Caselaw 824 ALL

Citation : 2012 Latest Caselaw 824 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Vimlendra Singh vs State Of U.P. on 25 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2377 of 2012
 

 
Petitioner :- Vimlendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.C. Rastogi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been asserted that the applicant did not charge any Goonda Tax. The receipts recovered from the applicant have been issued under due process of law by the Government.

Let counter affidavit in this regard be filed.

List on 09.5.2012.

Order Date :- 25.4.2012

A.Nigam

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