Anjana Alias Karan Rawat vs State Of U.P.
2012 Latest Caselaw 6202 ALL

Citation : 2012 Latest Caselaw 6202 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Anjana Alias Karan Rawat vs State Of U.P. on 20 December, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13708 of 2012
 

 
Petitioner :- Anjana Alias Karan Rawat
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anjali Upadhay,Susheel Kumar Tewari
 
Respondent Counsel :- Govt. Advocate,Shahroz Khan
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the parties are present.

Sri Shahroz Khan, learned counsel for the informant informs the court that his personal statement be recorded that the arms was sent for ballistic examination and ballistic report has been received in positive and this report is on the file of the trial court in 42 Ka-2. Learned counsel for the informant wants to file the same. On the basis of the personal information given by the learned counsel for the informant, he is granted ten days time to file the same and the copy of the same be supplied to the other party.

List this case in the week commencing 9th January, 2013 as peremptorily.

Order Date :- 20.12.2012

Monika