HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11295 of 2010 Petitioner :- Bhole Prajapati @ Mahadev Respondent :- State Of U.P. Petitioner Counsel :- D.S.Khan,S.K. Mishra Respondent Counsel :- Govt Advocate Hon'ble Vikram Nath,J.
Learned AGA has pointed out from the instructions that there are eleven previous criminal cases registered against the applicant, out of which five cases relating to the offences under N.D.P.S. Act. The other cases are of murder, theft, Gangsters Act, etc. In the affidavit filed along with bail application, the criminal history has not been disclosed. In fact, in para 11 of the affidavit, it was mentioned that the applicant has never been implicated in any criminal case including the case of N.D.P.S. Act nor he has any sort of criminal history.
Learned counsel for the applicant prays for and is allowed two weeks' time to file a supplementary affidavit giving details of the entire previous criminal history of the applicant and explaining such criminal history.
List this matter after two weeks.
Order Date :- 18.4.2011 P