Raj Kumar (Third Bail) vs The State Of U.P.
2013 Latest Caselaw 955 ALL

Citation : 2013 Latest Caselaw 955 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Raj Kumar (Third Bail) vs The State Of U.P. on 16 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 766 of 2013
 

 
Petitioner :- Raj Kumar (Third Bail)
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Brijesh Kumar Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

List after four weeks.

In the meantime, trial court is directed to make all efforts to record the statement of Deepmala, an injured witness.

Order Date :- 16.4.2013

A.Nigam

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