Anand Kumar Pandey @ Narendra ... vs State Of U.P.
2012 Latest Caselaw 1903 ALL

Citation : 2012 Latest Caselaw 1903 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Anand Kumar Pandey @ Narendra ... vs State Of U.P. on 18 May, 2012

Bench: Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27588 of 2011
 

 
Petitioner :- Anand Kumar Pandey @ Narendra Kumar Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.P. Tewari,S.S. Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Het Singh Yadav,J.

Counter affidavit filed today is taken on record.

Learned counsel for the applicant accused prays to fix this application for disposal on 23.5.2012 so that he may contact with the pairokar of the applicant accused in connection with returning the money to the persons from whom the applicant accused had taken at the instance that he will provide them job.

Learned A.G.A. has no objection.

List/put up on 23.5.2012 for disposal.

Learned A.G.A is directed to inform the persons who have been cheated by the applicant accused to appear on the date fixed.

Order Date :- 18.5.2012