Jai Prakash vs State Of. U.P.
2013 Latest Caselaw 4903 ALL

Citation : 2013 Latest Caselaw 4903 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Jai Prakash vs State Of. U.P. on 5 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9424 of 2012
 

 
Applicant :- Jai Prakash
 
Opposite Party :- State Of. U.P.
 
Counsel for Applicant :- S.K. Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Dheeraj Singh Bohra
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the parties are present.

Leaned counsel for the parties to verfify and submit the information to the court regarding three cheques which have been encashed in the accocunt of the accused applicant and also the actual amount under the cheque and actual amount received by the accused applicant.

List this matter in the next cause list.

Order Date :- 5.8.2013

Monika

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