Mewa Lal vs State Of U.P.
2012 Latest Caselaw 1824 ALL

Citation : 2012 Latest Caselaw 1824 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Mewa Lal vs State Of U.P. on 16 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 703 of 2012
 

 
Petitioner :- Mewa Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Admit.

Issue notice.

Summon the lower court record.

List in the first week of July, 2012 for consideration of prayer for bail.

In the mean time, learned A.G.A. may file objection.

Order Date :- 16.5.2012

S. Kumar

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