Kiranpal vs State Of U.P.
2013 Latest Caselaw 4926 ALL

Citation : 2013 Latest Caselaw 4926 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Kiranpal 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. - 316 of 2012
 

 
Applicant :- Kiranpal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Faraz Kazmi,S.K. Tyagi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Leanred counsel for the applicant is present.

Learned A.G.A. submits that progress report of the trial has not yet been recied and the letter has already been sent.

Learned A.G.A. is directed to take personal interest in the matter and with his personal effort.

Let progress report of the trial be called by the learned A.G.A. by the next date fixed.

List this matter in the next cause list.

Order Date :- 5.8.2013

Monika

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