Hashmat Ali And Another vs State Of U.P.
2012 Latest Caselaw 5021 ALL

Citation : 2012 Latest Caselaw 5021 ALL
Judgement Date : 10 October, 2012

Allahabad High Court

Hashmat Ali And Another vs State Of U.P. on 10 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6271 of 2012
 

 
Petitioner :- Hashmat Ali And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sachin Srivastava,S.C. Kashish
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Sri Girdhari Lal Shukla, Advocate, has put in appearance for the complainant.

Let his name may be reflected in the next cause list.

F.I.R. was lodged on 22nd of April, 2011. Under what circumstances applicants have been taken in custody on 28th of August, 2012, i.e. after more than one year, is required to be shown.

Learned counsel for the applicants contends that arrest of the applicants was stayed by this court.

Let the relevant orders passed by this court be placed on record.

List after two weeks.

Order Date :- 10.10.2012

A.Nigam

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