Arvind @ Sinta vs State Of U.P.
2013 Latest Caselaw 4235 ALL

Citation : 2013 Latest Caselaw 4235 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Arvind @ Sinta vs State Of U.P. on 17 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5558 of 2012
 

 
Applicant :- Arvind @ Sinta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pradyumn Kumar,Brij Raj Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and prays for one weeks time to file the certified copy of the statement of the prosecutrix under section 164 Cr.P.C. which is necessary for this bail application.

Allowed as prayed.

Let the certified copy of the statement of the prosecutrix be filed by the next date fixed in the matter.

List this matter in the next cause list.

Order Date :- 17.7.2013

Monika

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