Mohd.Aslam (Second Bail) vs State Of U.P.
2012 Latest Caselaw 6193 ALL

Citation : 2012 Latest Caselaw 6193 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Mohd.Aslam (Second Bail) vs State Of U.P. on 20 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 8037 of 2012
 

 
Petitioner :- Mohd.Aslam (Second Bail)
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajesh Kumar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail, after the first having been dismissed by a Coordinate Bench (Surendra Vikram Singh Rathore, J.).

Let this application be placed before the appropriate Bench.

Order Date :- 20.12.2012

A.Nigam

Download the LatestLaws.com Mobile App