Harish Chandra And Anr. vs State Of U.P.
2012 Latest Caselaw 4654 ALL

Citation : 2012 Latest Caselaw 4654 ALL
Judgement Date : 1 October, 2012

Allahabad High Court

Harish Chandra And Anr. vs State Of U.P. on 1 October, 2012

Bench: Dharnidhar Jha, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2037 of 2012
 

 
Petitioner :- Harish Chandra And Anr.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.P.S. Chauhan,Hemendra Pratap Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We have heard the learned counsel on the prayer for bail of the appellants-Harish Chandra and Sher Singh without receipt of the lower Courts record. There is an order dated 18.9.2012 passed by a Bench of the Court. That order probably was passed without considering order dated 28.5.2012. We have adjourned the case and called for the record of the trial court for considering the prayer for bail of the appellants. The appeal should appear on the same position in the next cause list along with the lower court record, if it has been received, else, only when it is received.

Order Date :- 1.10.2012

Hasnain