Shyam Singh vs State Of U.P.
2013 Latest Caselaw 308 ALL

Citation : 2013 Latest Caselaw 308 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

Shyam Singh vs State Of U.P. on 4 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27468 of 2012
 

 
Petitioner :- Shyam Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Amit Kumar Srivastava,V.P.Srivastava
 
Respondent Counsel :- Govt.Advocate,Anil Srivastava
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

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

During the course of the argument, learned counsel for the revisionist referred to an averment made in addition on annexure-7 of the revision which is not in the prescribed column but on the top without any specific column. This averment is an addition.

Let supplementary counter affidavit be filed with respect to the entry of the annexure-7 of the revision.

Investigating Officer to appear in person along with the statement of the Doctor and Ward boy Suresh.

List on 22.04.2013

Order Date :- 4.4.2013

Monika