Raj Kumar @ Banti vs The State Of U.P.
2012 Latest Caselaw 5313 ALL

Citation : 2012 Latest Caselaw 5313 ALL
Judgement Date : 19 October, 2012

Allahabad High Court

Raj Kumar @ Banti vs The State Of U.P. on 19 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6709 of 2012
 

 
Petitioner :- Raj Kumar @ Banti
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Atul Verma
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent-State contends that the applicant has criminal history and, therefore, counter affidavit is required to be filed.

List after three weeks.

Order Date :- 19.10.2012

A.Nigam

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