Jai Prakash Verma vs State Of U.P.
2012 Latest Caselaw 6216 ALL

Citation : 2012 Latest Caselaw 6216 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Jai Prakash Verma 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. - 8057 of 2012
 

 
Petitioner :- Jai Prakash Verma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manjusha Kapil
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Allegedly, mother and daughter both were murdered. Subsequently case was converted under Section 306 I.P.C.

On request of Government Advocate, list after three weeks.

Let counter affidavit be filed.

Order Date :- 20.12.2012

A.Nigam

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