Ambika Prasad Pandey @ Khunti vs State Of U.P.
2012 Latest Caselaw 6024 ALL

Citation : 2012 Latest Caselaw 6024 ALL
Judgement Date : 13 December, 2012

Allahabad High Court

Ambika Prasad Pandey @ Khunti vs State Of U.P. on 13 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 7793 of 2012
 

 
Petitioner :- Ambika Prasad Pandey @ Khunti
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajeev Kumar Bajpai
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent-State Sri Rohit Yadav, at the outset, has pointed out that he wants instructions to say that the applicant was evading arrest.

Let counter affidavit be filed indicating conduct of the applicant.

List after three weeks.

Order Date :- 13.12.2012

A.Nigam

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