Ajay Kumar Gupta vs State Of U.P.
2013 Latest Caselaw 3807 ALL

Citation : 2013 Latest Caselaw 3807 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Ajay Kumar Gupta vs State Of U.P. on 8 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7289 of 2013
 

 
Applicant :- Ajay Kumar Gupta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- O.P.Rai
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

Counter affidavit filed today by learned A.G.A. be taken on record.

Learned counsel for the applicant submits that he does not want to file any rejoinder affidavit.

It is contended by learned counsel for the applicant that while rejecting the bail application, it was directed that the trial be expedited. Learned counsel for the applicant submits that more than one years have been elapsed and the trial is still going on. He also concedes that three witnesses have already been examined. Only I.O. and Doctor who are the formal witnesses are to be examined.

Call for the progress of the trial from the court concerned along with the comments by the next date fixed in this matter.

List this matter after two weeks.

Order Date :- 8.7.2013

Monika