Ravish vs State Of U.P.
2012 Latest Caselaw 1460 ALL

Citation : 2012 Latest Caselaw 1460 ALL
Judgement Date : 8 May, 2012

Allahabad High Court

Ravish vs State Of U.P. on 8 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4165 of 2009
 

 
Petitioner :- Ravish
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.K. Sharma,Ajay Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

The learned A.G.A. is not in a position to inform the court whether the alleged kidnapped girl has been recovered or not. The I.O. is not present in the court.

List on 1.6.2012 on that date the I.O. shall appear in person to explain as to whether the alleged kidnapped girl has been recovered or not. Till then the interim order dated 23.5.2011 granting interim bail to the applicant is extended.

List on 1.6.2012.

Order Date :- 8.5.2012

N.A.

Download the LatestLaws.com Mobile App