Arvind vs State Of U.P.
2012 Latest Caselaw 4060 ALL

Citation : 2012 Latest Caselaw 4060 ALL
Judgement Date : 10 September, 2012

Allahabad High Court

Arvind vs State Of U.P. on 10 September, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19721 of 2012
 

 
Petitioner :- Arvind
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajeev Kumar Rai
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Supplementary affidavit filed today by learned counsel for the applicant is taken on record.

Learned counsel for the applicant submits that doctor has referred x-ray and radiologist examination to ascertain the age of the aggrieved girl. Learned counsel for the applicants submits that to the best of his knowledge, no x-ray has been done in this regard and medical examination is silent on this point.

Learned counsel for the applicant to file supplementary affidavit regarding this matter.

Learned A.G.A. may obtain instruction regarding this fact.

List in the week commencing 24th September, 2012.

Order Date :- 10.9.2012

Monika