Moti Lal vs The State Of U.P
2012 Latest Caselaw 1285 ALL

Citation : 2012 Latest Caselaw 1285 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Moti Lal vs The State Of U.P on 3 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2509 of 2012
 

 
Petitioner :- Moti Lal
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- A.K Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail, the earlier first application for bail (Criminal Misc. Case No. 7810(B) of 2011) having been rejected by another Bench ( Sudhir Kumar Saxena, J.) on 16.11.2011.

Let this case be placed before the same Bench after obtaining orders from Hon'ble the Chief Justice/Senior Judge.

Order Date :- 3.5.2012

A.Nigam

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