SHANOO Vs. STATE OF U.P.
LAWS(ALL)-2011-9-539
HIGH COURT OF ALLAHABAD
Decided on September 09,2011

Shanoo Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Ashwani Kumar Singh, J. - (1.) ADMIT .
(2.) SUMMON the lower court record. The Office is directed to send the requisition forthwith. List the appeal, for its disposal, on its turn.
(3.) HEARD learned Counsel for the Appellant and learned State Counsel on the prayer for bail and perused the record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.