Balwant And Others vs State Of U.P.
2013 Latest Caselaw 344 ALL

Citation : 2013 Latest Caselaw 344 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

Balwant And Others 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. - 26362 of 2012
 

 
Petitioner :- Balwant And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.R.Khan
 
Respondent Counsel :- Govt.Advocate,V.N.Pandey
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Learned A.G.A. is also present.

Show cause notice was issued to the Investigating Officer to appear and produce the viscera report, failing which, S..P./D.I.G. shall appear in person. Today Investigating Officer is not present before the court nor viscera report has come.

List this matter on 9.4.2013. On that date, S.P./D.I.G. of the concerned District shall appear in person.

Order Date :- 4.4.2013

Monika

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