Nand Lal vs State Of U.P.
2012 Latest Caselaw 3821 ALL

Citation : 2012 Latest Caselaw 3821 ALL
Judgement Date : 29 August, 2012

Allahabad High Court

Nand Lal vs State Of U.P. on 29 August, 2012

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21194 of 2012
 

 
Petitioner :- Nand Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ravesh Kumar Singh,S.N.Patel
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant submits that the recovery memo has not been annexed with the present bail application. He prays for and is allowed a week's time to file the same.

List in the week commencing from 3.9.2012 before the appropriate Bench.

Order Date :- 29.8.2012

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