Sanjay Bhardwaj vs State Of U.P. And Others
2012 Latest Caselaw 5442 ALL

Citation : 2012 Latest Caselaw 5442 ALL
Judgement Date : 2 November, 2012

Allahabad High Court

Sanjay Bhardwaj vs State Of U.P. And Others on 2 November, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 7588 of 2010
 

 
Petitioner :- Sanjay Bhardwaj
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ravindra Sharma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the appellant and the learned A.G.A.

In pursuance of the earlier order passed by the accused respondents have appeared before the court of C.J.M.Budaun, they have furnished their bail bonds, they are present in the court. The lower court record has been received. The office is directed to proceed further for the purpose of hearing of this appeal.

Order Date :- 2.11.2012

N.A.

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