Chandrika Tharu vs State Of U.P.
2012 Latest Caselaw 1839 ALL

Citation : 2012 Latest Caselaw 1839 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Chandrika Tharu 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. - 707 of 2012
 

 
Petitioner :- Chandrika Tharu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Arvind Kumar Tiwari
 
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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