Akhtar Ali & 3 Others vs State Of U.P.
2013 Latest Caselaw 4012 ALL

Citation : 2013 Latest Caselaw 4012 ALL
Judgement Date : 11 July, 2013

Allahabad High Court

Akhtar Ali & 3 Others vs State Of U.P. on 11 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3000 of 2013
 

 
Appellant :- Akhtar Ali & 3 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Abhai Saxena
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Memo of appearance, filed today on behalf of complainant, by Shri Sunil Singh, Advocate, is taken on record.

Heard learned counsel for the appellants, learned counsel for the complainant as well as the learned AGA.

Admit.

Summon the lower court record.

Prayer for bail shall be considered after the receipt of the record.

List in the week commencing 12th August, 2013 for consideration of prayer for bail.

In the meantime the learned AGA may file written objection.

Order Date :- 11.7.2013

Mustaqeem.

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