Smt. Poonam Pandey vs State Of U.P.
2013 Latest Caselaw 4795 ALL

Citation : 2013 Latest Caselaw 4795 ALL
Judgement Date : 31 July, 2013

Allahabad High Court

Smt. Poonam Pandey vs State Of U.P. on 31 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15912 of 2013
 

 
Applicant :- Smt. Poonam Pandey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Onkar 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.

Learned counsel for the applicant to file the statement of the account regarding the encashment of the cheque in the account of the accused applicant and his withdrawal by him by way of supplementary affidavit.

Let supplementary affidavit be filed within two weeks by learned counsel for the applicant.

List immediately after expiry of two weeks.

Order Date :- 31.7.2013

Monika

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