Laxmi Singh (Laxmi Kumari) vs The State Of U.P.C.B.I.,New Delhi
2013 Latest Caselaw 1932 ALL

Citation : 2013 Latest Caselaw 1932 ALL
Judgement Date : 10 May, 2013

Allahabad High Court

Laxmi Singh (Laxmi Kumari) vs The State Of U.P.C.B.I.,New Delhi on 10 May, 2013

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 6932 of 2012
 

 
Petitioner :- Laxmi Singh (Laxmi Kumari)
 
Respondent :- The State Of U.P.C.B.I.,New Delhi
 
Petitioner Counsel :- Kapil Misra,Sunil Dixit
 
Respondent Counsel :- Bireshwar Nath,Opendra.Singh,Satendra.Kumar.Singh
 

 
Hon'ble Sudhir Agarwal,J.

This case is already decided inasmuch bail has already been granted on 21.12.2012 by Hon'ble Shri Narayan Shukla, J. and, thus, it has been wrongly shown as pending.

Dt. 10.5.2013

PS-6932/12

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