Ravindra Nath Pandey vs State Of U.P.
2012 Latest Caselaw 1374 ALL

Citation : 2012 Latest Caselaw 1374 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Ravindra Nath Pandey vs State Of U.P. on 4 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1571 of 2012
 

 
Petitioner :- Ravindra Nath Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Alok Kumar Srivastava
 
Respondent Counsel :- Govt.Advocate,Shesh Nath Yadav
 

 
Hon'ble Ajai Lamba,J.

Supplementary counter affidavit has been filed in court and taken on record with surveillance report of the mobile phones. The statement of the landlord in whose house allegedly Runu alias Surya Prakash stayed in rented accommodation in Keshav Puram alongwith prosecutrix has not been appended.

Let the investigating officer, concerned, remain present in court alongwith case diary and all the related statements/documents on the next date of listing.

List on 14.5.2012.

Order Date :- 4.5.2012

A.Nigam

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