Murabbat Ali vs State Of U.P.
2012 Latest Caselaw 5731 ALL

Citation : 2012 Latest Caselaw 5731 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

Murabbat Ali vs State Of U.P. on 26 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19795 of 2012
 

 
Petitioner :- Murabbat Ali
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohd. Arif,M.A.Khan,Tabish Mohd.
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Learned A.G.A. has sent a Fax which has communicated to the Chemical Examiner. Despite the court's order, Chemical Examiner did not appear before this court.

Show-cause-notice to the person concerned to appear in person on the next date fixed.

List on 29.11.2012.

Order Date :- 26.11.2012

Monika

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