Mohan And Another vs State Of U.P.
2012 Latest Caselaw 4720 ALL

Citation : 2012 Latest Caselaw 4720 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Mohan And Another vs State Of U.P. on 3 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6005 of 2012
 

 
Petitioner :- Mohan And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anwar Ashfaq
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicants has not been able to inform the court about the exact sequence of events.

Even the State counsel is not aware of the sequence of events from the year 2004 till 2012.

List after two weeks.

In the meantime, let counter affidavit be filed clearly indicating the sequence of events till date.

Order Date :- 3.10.2012

A.Nigam

Download the LatestLaws.com Mobile App