Ranvir Singh And Another vs State Of U.P.
2012 Latest Caselaw 4675 ALL

Citation : 2012 Latest Caselaw 4675 ALL
Judgement Date : 1 October, 2012

Allahabad High Court

Ranvir Singh And Another 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. - 3772 of 2007
 

 
Petitioner :- Ranvir Singh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Lav Srivastava,P S Pundir,V.P. Srivastava
 
Respondent Counsel :- Govt.Advocate,A.K. Rai,Pankaj Tyagi,Smt. Archana Tyagi
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We find that appellants have filed their reply on question of cancellation of bail by Court's order dated 6.12.2007 by which the appellants have been admitted to bail. The learned counsel for the informant desires time for filing his reply to the above reply filed by appellants.

We direct the appeals to be listed in the month of January 2013.

Order Date :- 1.10.2012

Hasnain

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