Karhe Deen (Second Bail) vs State Of U.P.
2012 Latest Caselaw 5423 ALL

Citation : 2012 Latest Caselaw 5423 ALL
Judgement Date : 1 November, 2012

Allahabad High Court

Karhe Deen (Second Bail) vs State Of U.P. on 1 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6860 of 2012
 

 
Petitioner :- Karhe Deen (Second Bail)
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ramesh Chandra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail, after the first having been dismissed vide order dated 13.12.2011 by a Co-ordinate Bench (Sudhir Kumar Saxena, J.).

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

Order Date :- 1.11.2012

A.Nigam

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