Satendra Kanwajiya vs State Of U.P.
2012 Latest Caselaw 2296 ALL

Citation : 2012 Latest Caselaw 2296 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Satendra Kanwajiya vs State Of U.P. on 29 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 3061 of 2012
 

 
Petitioner :- Satendra Kanwajiya
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Farhan Alam Osmany
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Director, Forensic Science Laboratory, Lucknow, is directed to send Chemical Analyst's report of the sample forwarded to it in relation to Case Crime No.196/12 under Section 60(2) Excise Act and Section 272 I.P.C., P.S. Madhowganj, District Hardoi, on or before 11.7.2012.

List on 11.7.2012.

In case, the report is not forwarded, Director of Forensic Science Laboratory, Lucknow, is directed to remain present in court.

Government Advocate is directed to ensure compliance of this order.

Order Date :- 29.5.2012

A.Nigam

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