Hafiz Akhlaq vs Union Of India
2012 Latest Caselaw 96 ALL

Citation : 2012 Latest Caselaw 96 ALL
Judgement Date : 10 April, 2012

Allahabad High Court

Hafiz Akhlaq vs Union Of India on 10 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 5944 of 2011
 

 
Petitioner :- Hafiz Akhlaq
 
Respondent :- Union Of India
 
Petitioner Counsel :- Anil Kumar Pandey
 
Respondent Counsel :- Jayant Singh Tomar
 

 
Hon'ble Ajai Lamba,J.

Illness slip has been filed by learned counsel for the applicant to pray for adjournment.

List in next cause list.

Order Date :- 10.4.2012

A.Nigam

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