Keshan Prasad @ Ram Keshan Chamar vs State Of U.P.
2012 Latest Caselaw 2871 ALL

Citation : 2012 Latest Caselaw 2871 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Keshan Prasad @ Ram Keshan Chamar vs State Of U.P. on 13 July, 2012

Bench: Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15486 of 2012
 

 
Petitioner :- Keshan Prasad @ Ram Keshan Chamar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K. Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vijay Prakash Pathak,J.

Learned counsel for the applicant prays for and is granted three days' time to file supplementary affidavit annexing the statements of the other witnesses and copy of Panchayatnama.

Put up this case as fresh on 19.07.2012.

Order Date :- 13.7.2012

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