Rohtash vs State Of. U.P.
2012 Latest Caselaw 3416 ALL

Citation : 2012 Latest Caselaw 3416 ALL
Judgement Date : 7 August, 2012

Allahabad High Court

Rohtash vs State Of. U.P. on 7 August, 2012

Bench: Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9425 of 2012
 

 
Petitioner :- Rohtash
 
Respondent :- State Of. U.P.
 
Petitioner Counsel :- Mohd. Khalil,M.P.Rai
 
Respondent Counsel :- Govt. Advocate,T.K.Mishra,T.K.Singh,Vinod Tripathi
 

 
Hon'ble Dinesh Gupta,J.

Learned counsel for the applicant submitted that supplementary affidavit has been filed on 29.5.2012 which is not taken on record.

The office is directed to trace out the supplementary affidavit and taken on record.

Put up as unlisted case on 16.8.2012.

Order Date :- 7.8.2012

Dhirendra

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