Allahabad High Court
Dinesh Kumar Chamar vs State Of U.P. on 2 February, 2010
Court No. - 5 Case :- CRIMINAL APPEAL No. - 207 of 2010 Petitioner :- Dinesh Kumar Chamar Respondent :- State Of U.P. Petitioner Counsel :- Om Shanker Tiwari Respondent Counsel :- Govt. Advocate Hon'ble Vedpal,J.
Heard the parties.
The appeal is admitted for hearing. Summon the lower court record within fifteen days. List thereafter for hearing on the prayer for bail. Learned A.G.A. may file objection against the prayer for bail, if any, in the meantime.
Order Date :- 2.2.2010 Tripathi