Jagat Pal Singh vs State Of U.P.
2011 Latest Caselaw 5985 ALL

Citation : 2011 Latest Caselaw 5985 ALL
Judgement Date : 21 November, 2011

Allahabad High Court

Jagat Pal Singh vs State Of U.P. on 21 November, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30528 of 2011
 

 
Petitioner :- Jagat Pal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Navin Singh,S.D. Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned counsel for the applicant files supplementary affidavit explaining the criminal antecedent of the applicant. He prays for and is granted two days' time to file second supplementary affidavit annexing the medical examination report of the applicant.

Put up on 24.11.2011 as fresh.

Order Date :- 21.11.2011

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